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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Haryana - Subsection

Section 21A(2) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(2)The Board shall be a body corporation with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.