Section 14 — Incorporation of Gram Panchayat.

The Manipur Panchayati Raj Act, 1994
Every Gram Panchayat shall, by the name notified in the Official Gazette under section 13, be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to enter into contracts, and shall, by the said name sue and be sued.

Official Hindi (PDF) ↗

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