Section 3 in The West Bengal Comprehensive Area Development Act, 1974
3. Establishment of the Comprehensive Area Development Corporation. -
(1)The State Government shall, as soon as may be after the commencement of this Act, by a notification in the Official Gazette, establish for the State of West Bengal a Corporation to be called the West Bengal Comprehensive Area Development Corporation.(2)The Corporation shall be a body corporate having perpetual succession and a common seal and may by the said name sue or be sued.
