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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Tuljapur Development Authority Act, 2008

(2)The Development Authority established under sub-section (1) shall be a body corporate, having perpetual succession and a common seal and may sue or be sued in its corporate name with power to contract, acquire and hold and dispose of property, both movable and immovable; and to do all things necessary for the purposes of this Act.