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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(2)The Commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire hold and dispose of property, both moveable and immovable, and to contract and shall, by the said name, sue or be sued.