Section 40 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
40. Madhya Pradesh State Agricultural Marketing Board.
(1)With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be established for the State of Madhya Pradesh a Board called the Madhya Pradesh State Agricultural Marketing Board.(2)The Board shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire and hold, lease, sell or otherwise transfer any proper y and to contract and to do all other things necessary for the purposes of this Act.
