Section 26A in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26A. [Establishment of the Board. [New actions 26A to 26X Inserted by Section 18 of President's Act No. 13, 1973 re-enacted by U. P. Act no, 30 of 1974.]
(1)The State Government shall by notification in the Gazette, and with effect from a date to be specified therein, constitute a Board by the name of the State Agricultural Produce Market Board with its head office at Lucknow.(2)The Board shall be a body corporate by the said name having perpetual succession and a common seal and any Sue or the sued by the said name and acquire, hold and dispose of property and enter Into contracts.(3)The Board shall for all purposes be deemed to be a local authority.
