Section 3 in The Tamil Nadu Bhoodan Yagna Act, 1958
3. Establishment and incorporation of State Board.
(1)The duty of carrying out the provisions of this Act, shall, subject to the restrictions, conditions and limitations therein contained, be vested in a Board to be called the [Tamil Nadu State Bhoodan Yagna Board] [Substituted for the expression 'Madras State Bhoodan Yagna Board' by paragraph 3(1) of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which laws deemed to have come into force on the 14th January 1969.].(2)The State Board shall be a body corporate having perpetual succession and a common seal with power to enter into contracts and to acquire, hold, administer and transfer property, movable or immovable, and shall, by the said name, sue and be sued.
