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[Cites 0, Cited by 2] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(3) in The Gujarat Town Planning and Urban Development Act, 1976

(3)Every urban development authority constituted under sub-section (1) shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and by the said name sue and be sued.