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State of Odisha - Section

Section 12 in Orissa Pani Panchayat Act, 2002

12. Farmer's Organisation to be a Body Corporate.

- Every Farmer's 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 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 Secretary.