Section 3(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)The Board shall be a body corporate as well as a local authority by the name of the State Agricultural Marketing Board having perpetual succession and a common seal, with power, subject to the provisions of this Act, to [acquire, [hold sell, lease or otherwise transfer immovable or movable property as may be prescribed for a period specified in the transfer deed"] [Substituted vide Punjab Act 10 of 2001 for the words 'acquire and hold property]] and shall by the said name sue and be sued.
