Section 54 in Arunachal Pradesh Panchayat Raj Act, 1997
54.
(1)The Government may by notification constitute an Anchal Samiti for an Anchal Block with effect from such date as may be specified therein.(2)Every Anchal Samiti shall, by the name of the Anchal Block for which it is constituted, be a body corporate having perpetual succession and a common seat with power to acquire, hold and dispose of property and to enter into contracts and shall by its corporate name sue and be sued:Provided that in case of creation of a new Anchal Samiti by bifurcation of any existing Anchal Samiti or Samitis this shall be resolved by not less than two third majority of total number of members of Anchal Samiti or Samitis concerned which shall duly be passed by the Zilla Parishad.
