Section 4(2) in The Charitable Endowments Act, 1890
(2)Such treasurer shall, for the purposes of taking, holding and transferring movable or immovable property under the authority of this Act, be a corporation sole by the name of the treasurer of Charitable Endowments for 5 [India or, as the case may be, the State], and, as such treasurer, shall have perpetual succession and a corporate seal, and may sue and be sued in his corporate name.
