Section 3 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
3. Establishment and incorporation.
(1)For the purpose of securing and assisting in the rapid and orderly establishment and Organisation of industries, trade and commerce in industrial areas and industrial estates in the State of Orissa, there shall be established by the State Government, by notification, a Corporation by the name of the Orissa Industrial Infrastructure Development Corporation.(2)The Corporation shall be a body corporate with perpetual succession and a common seal, and may sue and be sued in its corporate name, and shall the competent to acquire, hold and dispose of property, both movable and immovable, and to contract, and do all things necessary for the purposes of this Act.
