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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(3) in Karnataka Municipalities Act, 1964

(3)Every Improvement Board constituted under this section shall, until dissolved under sub-section (15), be a body corporate and shall have perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may by the said name sue and be sued.