158. Establishment of Zilla Panchayat and its incorporation.
(1)There shall be constituted for each district a Zilla Panchayat having jurisdiction over the entire district excluding such portions of the district as are included in a [smaller urban area] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] or are under the authority of a municipal corporation, a [a Town Panchayat or an Industrial Township] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] constituted under any law for the time being in force:Provided that a Zilla Panchayat may have its office in any area comprised within the excluded portion of the district and in such area may exercise its powers and functions over schools and other institutions under its control or management.(2)Every Zilla Panchayat shall be a body corporate by the name of "......................................... Zilla Panchayat" shall have perpetual succession and a common seal and subject to such restrictions as are imposed by or under this or any other enactment, shall be vested with the capacity of suing or being sued in its corporate name, of acquiring, holding and transferring property movable or immovable, whether without or within the limits of the area over which it has authority of entering into contracts and of doing all things, necessary, proper or expedient for the purpose for which it is constituted.
