119. Establishment of Taluk Panchayat and its incorporation.
(1)For each Taluk, there shall be a Taluk Panchayat having jurisdiction, save as otherwise provided in this Act, over the entire Taluk excluding such portions of the Taluk as are included in a [smaller urban area] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] or are under the authority of a municipal corporation, [a Town Panchayat or an Industrial Township] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] constituted under any law for the time being in force:Provided that a Taluk Panchayat may have its office in any area comprised within the excluded portion of the Taluk and in such area may exercise its powers and functions over schools and other institutions under its control or management.(2)Every Taluk Panchayat shall be a body corporate by the name of "...................... Taluk Panchayat", shall have perpetual succession and a common seal and subject to such restrictions as are imposed by or under this or any other enactment, shall be vested with the capacity of suing or being sued in its corporate name, or acquiring, holding and transferring property, movable or immovable, whether without or within the limits of the area over which it has authority, of entering into contracts and of doing all things, necessary, proper and expedient for the purpose for which it is constituted.
