Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Bhoodan Yagna Act, 1954

(2)The Board shall be a body corporate having perpetual succession and common seal with power to acquire, hold, administer, transfer and dispose of property, both movable and immovable, and shall, by the said name, sue and be sued.