Section 443(1) in The M.P. Municipal Corporation Act, 1956
(1)For every industrial township notified under the proviso to sub-section (1) of Section 7, there shall be a Township Committee which shall be a body corporate by the name of Industrial Township committee and shall have perpetual succession and a common seal and shall have power to acquire hold and dispose of property and to enter into contract and shall by the said name sue and be sued.
