Section 3 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
3. Establishment of the Board.
(1)The State Government shall by notification, establish a 'Board' to be known as Shri Kashi Vishwanath Special Area Development Board Varanasi to exercise the powers conferred and perform the functions assigned to it under this Act.(2)The Board shall be a body corporate.(3)The Head Quarter of the Board shall be at Varanasi.
