Section 3 in Maharashtra Horticulture Development Corporation Act, 1984
3. Establishment of Maharashtra Horticulture Development Corporation.
(1)For the purposes of promoting and assisting in the rapid and orderly development of horticulture crops and produce thereof in the State of Maharashtra and for processing and marketing such produce the State Government may by notification in the Official Gazette, establish a Corporation to be called the Maharashtra Horticulture Development Corporation.(2)Such Corporation established under sub-section (1) shall be a body corporate, having perpetual succession and a common seal, with power, subject to the provision of this Act, to contract, to acquire, hold and dispose of property, both moveable and immoveable, and to do all things necessary for the purposes of this Act, and may sue and be sued by its corporate name.
