Section 100(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The Board shall be a body corporate having perpetual succession and a common seal and subject to such restrictions as are imposed by or under this Act or any other enactment shall be vested with the capacity of suing or being sued in its corporate name of acquiring holding and disposing of moveable or immoveable property of entering into contracts and of doing all things necessary proper or expedient for the purposes for which it is constituted.
