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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The Authority shall be a body corporate having perpetual succession and a common seal with power, subject to the provision of this Act, to acquire, hold dispose of properties both moveable and immoveable and to enter into any agreement or contract, and shall by the said name sue and be sued.