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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in The Punjab Municipal Act, 1999

(2)Every Municipal Corporation shall be a body corporate by the name of "The ........... Municipal Corporation" and shall have perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of properties and may by the said name sue and be sued.