Section 3 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
3. Establishment and incorporation of Contract Farming and Services (Promotion and Facilitation) Authority.
(1)With effect on and from such date as the Government may, by notification, specify in this behalf, there shall be established an Authority to be called the Tamil Nadu State Contract Farming and Services (Promotion and Facilitation) Authority, to exercise the powers conferred on, and to perform the functions assigned to it by or under this Act.(2)The Authority shall be a body corporate having perpetual succession and a common seal with powers to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.(3)The head quarters of the Authority shall be at Chennai and the Authority may also establish its offices at other places in the State.
