Section 12 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
12. Farmers' Organisation to be a Body Corporate.
- Every Farmers' Organisation shall be a body corporate with a distinct name having perpetual succession and a common seal and subject to the provisions of this Act vested with the capacity of entering into contracts [with prior approval of Commissioner, Command Area Development Authority] [Inserted by Act No. 4 of 2018, dated 2.1.2018.] and of doing all things necessary, proper or expedient for the purposes for which it is constituted and it shall sue or be sued in its corporate name represented by the Chairman or the President, as the case may be:Provided that no Farmers' Organisation shall have the power to alienate in any manner, any property [entrusted to it by the Government for the Operation and maintenance.] [Substituted 'vested in it' by Act No. 4 of 2018, dated 2.1.2018.]
