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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Gram Dan Act, 1971

(2)Every Gram Sabha so established shall be body corporate by the name of "Gram Sabha of" having perpetual succession and a common seal, with power to enter into contracts and subject to the provisions of this Act, to acquire, hold, administer or dispose of property, both movable and immovable whether within or without the limits of the Gramdan village over which it has authority, and may in its corporate name sue and be sued.