Section 161 in The Punjab Panchayati Raj Act, 1994
161. Establishment of Zila Parishads.
(1)The State Government shall, by notification, direct that from the date which may be specified in the notification, there shall be constituted a Zila Parishad having jurisdiction, save as otherwise provided in this Act, over the entire district excluding such portions of the district as are included in a municipality or cantonment area or are under the authority of a municipal corporation or a notified area committee constituted under any law for the time being in force:Provided that a Zila Parishad 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 the property and institutions under its own control or management :Provided further that Zila Parishads already constituted under the Punjab Panchayat Samiti Zila Parishads Act, 1961 shall be deemed to have been constituted under this Act.(2)Every Zila Parishad shall be the name of Zila Parishad be a body corporate by having perpetual succession and a common seal and subject to such restriction as are imposed by or under this Act or any other law for the time being in force, shall be vested with the capacity of suing or being sued in its corporate name, or acquiring, holding and transferring property or immovable, whether without or within the limits of the area over which it has authority, or entering into contracts and of doing all things, necessary, proper or expedient for the purpose for which it is constituted.(3)Where a district is re-delimited, the State Government shall reconstitute the Zila Parishad for the re-delimited district under and in accordance with provisions of this Act.
