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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in The Tamil Nadu Bhoodan Yagna Act, 1958

(2)The State Board shall be a body corporate having perpetual succession and a common seal with power to enter into contracts and to acquire, hold, administer and transfer property, movable or immovable, and shall, by the said name, sue and be sued.