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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Jharkhand - Subsection

Section 263(2) in Jharkhand Municipal Act, 2011

(2)The State Commission shall be a body corporate, having perpetual succession and a common seal, and shall have the power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the name as aforesaid, sue or be sued.