Section 3R(3) in Tamil Nadu District Municipalities Act, 1920
(3)Every town panchayat shall be a body corporate by the name of the panchayat town specified in the notification issued under section 3-P, shall have perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by, or under this Act or any other law, shall be vested with the capacity of suing or being sued in its corporate name, or acquiring, holding and transferring property, movable or immovable or entering into contracts and of doing all things necessary, proper or expedient for the purpose for which it is constituted.
