Section 3(2) in Karnataka Municipal Corporations Act, 1976
(2)The Corporation shall be a body corporate by the name "the Corporation of the City of ................" and shall have perpetual succession and common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may, by the said name, sue and be sued.[Provided that the "Corporation of City of Bangalore" shall be called the "Bruhat Bangalore Mahanagara Palike".] [Inserted by Act 2 of 2009 w.e.f. 13.01.2009.]
