Section 113(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)Every Development Authority shall be a body corporate with perpetual succession and a common seal with power to acquire hold and dispose of property, both moveable and immoveable, and contract and sue or be sued by such name as may be specified in the notification under [sub-section (2)] [This portion was substituted for sub-section (1)', by Maharashtra 21 of 1971, Section 3(3).].
