5. [ Incorporation of Nagar Panchayat and Municipal Council. [Section 5 was substituted for the original by Gujarat 17 of 1993, section 6 w.e.f. 20-08-1993.]
(1)In every transitional area there shall be a Nagar Panchayat and every such Nagar Panchayat shall be a body corporate by the name of "the Nagar Panchayat" and shall have perpetual succession and a common seal, and may sue and be sued in its corporate name through its Chief Officer.(2)In every small urban area there shall be a Municipal Council and every such Municipal Council shall be a body corporate by the name of "the .................... Municipal Council" and shall have perpetual succession and a common seal, and may sue and be sued in its corporate name through its Chief Officer.]
