Section 3(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018
(2)The Pradhikaran shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue and be sued.
