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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in Punjab Municipal Act, 1911

(2)The Nagar Panchayat or the Municipal Council constituted under sub- section (1) shall be a body corporate having perpetual succession and a common seal with powers, subject to the provisions of this Act, to hold, acquire and dispose of property and may by that name sue or be sued.