Section 66 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
66. Incorporation of Special Area Development Authority.
- Every Special Area Development Authority shall be a body corporate with perpetual succession and a common seal and shall have power to acquire, hold and dispose of property, both movable and immovable and to contract and sue and be sued by the name specified in the notification under sub-section (1) of Section 64.
