Section 3 in The Pandharpur Development Authority Act, 2009
3. Establishment and incorporation of Development Authority.
(1)The State Government may, by notification in the Official Gazette, establish the Development Authority to be known as "the Pandharpur Development Authority" to exercise the powers conferred on, and to perform the duties and functions assigned to it, under this Act.(2)The Development Authority established under sub-section (1) shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable, and to do all things necessary for the purposes of this Act, and may sue or be sued by its corporate name.(3)The headquarters of the Development Authority shall be at Solapur. It shall normally sit at Solapur, but may hold its sitting at any other place within the State, as the exigency of the Development Authority may require.
