Section 8 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
8. Incorporation of Zilla Parishads.
- Every Zilla Parishad shall be a body corporate by the name of "The.............Zilla Parishad", and shall have perpetual succession and a common seal, and shall be competent to contract, acquire and hold property, both moveable and immovable, whether within without the limits of the area over which it has authority, and may its corporate name sue and be sued.
