Section 3(1) in Telangana Khadi and Village Industries Board Act, 1958
(1)With effect from such date as the Government may, by notification, appoint in this behalf, there shall be established a Board to be called the [Telangana] [Substituted by G.O.Ms.No.72, Industries and Commerce (FP & MSME) Department, dated 30.09.2015.] Khadi and Village Industries Board with its Head Quarters in the City of Hyderabad which shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property to do all things incidental to and necessary for the purposes of this Act and to contract, and may by the said name sue and be sued.
