Section 3 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
3. Gram Sabha a legal person [Section 4, U.P. Panchayat Raj Act, 1947].
- Every Gram Sabha shall, by the name notified in the official Gazette under Section 3 of U.P. Panchayat Raj Act, 1947, be a body corporate, having perpetual succession and a common seal and shall, subject to any restriction or condition imposed by the U. P. Panchayat Raj Act, 1947 or by any other Act, have power to acquire, by purchase, gift, or otherwise, to hold, administer, and transfer property, both movable and immovable, and to enter into any contract, and shall, by the said name, sue or be sued.Note - Now it has been omitted by U.P. Act No. 9 of 1994, Section 5.
