Section 4(8) in Jammu and Kashmir Panchayati Raj Act, 1989
(8)[] [Renumbered '(9)' by Act No. 13 of 2016, dated 18.12.2016.] Every Halqa Panchayat shall be a body corporate known by the name "The Halqa Panchayat of _______"and shall have perpetual succession and a common seal and may sue and be sued by its corporate name subject to such conditions or restrictions as the Government may specify, in the rules.
