Section 3 in Telangana Bhoodan and Gramdan Act, 1965
3. Constitution and incorporation of the Board.
- The Government shall, by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette constitute a Board by the name of the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Bhoodan Yagna Board which shall be a body corporate having perpetual succession and a common seal with power to enter into contracts and to acquire, hold and dispose of property and which may, by the said name, sue or be sued.
