Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 45] [Entire Act] State of Telangana - Subsection Section 45(2) in Telangana Town-Planning Act, 1920 (2)The trust shall be a body corporate and have perpetual succession and a common seal and shall by the aforesaid name sue and be sued.
