Section 3(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The corporation shall, by the said name, be a body corporate, shall have perpetual succession and a common seal and subject to any restrictions or qualifications imposed by this Act or any other enactment, shall be vested with the capacity of suing or being sued in its corporate name, of acquiring, holding or transferring property movable or immovable, of entering into contracts and of doing all things necessary for the purpose of its constitution.
