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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(4) in Sikkim Urban and Regional Planning and Development Act, 1998

(4)Every Authority so constituted shall be a body corporate by the name of the development area for which it is constituted having a perpetual succession and a common seal with power to acquire, hold, manage and dispose of property, both movable and immovable, and shall by the said name sue and be sued.