Section 5(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)Every market committee shall be a body corporate by such name as the State Government may specify, shall have [, subject to the provision of sub-section (4) of section 3,] [Inserted by ibid, section 5(b).] perpetual succession and a common seal, may sue and be sued in its own name, shall acquire, hold and dispose of property both movable and immovable, enter into contracts and do all such things as may, from time to time, be necessary for carrying out the functions of this Act :Provided that save as the State Government may, by general or special order, direct, no market committee shall permanently transfer any immovable property except in pursuance of a resolution passed at a meeting of the market committee by not less than three-fourths of its members and with the previous sanction of the State Government.
