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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in The Bihar Gramdan Act, 1965

(3)The Gram Sabha shall be a body corporate having perpetual succession and a common seal with power to enter into contracts and subject to the provisions of this Act, shall have power to acquire, hold, administer or dispose of property both movable and immovable and shall by the said name sue and be sued.]