Section 3 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
3. Establishment of Madhya Pradesh Housing Board.
- The State Government shall, by notification, establish with effect from such date, as may be specified therein, a Board by the name of the Madhya Pradesh Housing Board, which shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may, by the said name, sue and be used.
