Section 4 in Siliguri Municipal Corporation Act, 1990
4. The Corporation.
(1)With effect from such date as the State Government may, by notification, appoint, there shall be a Corporation charged with the municipal government of Siliguri to be known as the Siliguri Municipal Corporation.(2)The Corporation shall be a body corporate with perpetual succession and a common seal, and may by its name sue and be sued.(3)Subject to the provisions of this Act, the Corporation shall be entitled to acquire, hold and dispose of any property.
