Section 4(5) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(5)Every Village Committee shall be a body corporate having perpetual succession and a common seal and shall, subject to any restriction-or condition imposed by or under this Act, or any other Act, having power of acquire by purchase, gift or otherwise, to hold, administer or transfer-property both movable and Immovable, and to enter into any contract shall, by its name, sue of be sued.
