Section 3 in The Rajasthan Bhoodan Yagna Act, 1954
3. Establishment and incorporation of the Bhoodan Yagna Board.
(1)There shall be established a Board by the name of the Rajasthan Bhoodan Yagna Board.(2)The Board shall be a body corporate having perpetual succession and common seal with power to acquire, hold, administer, transfer and dispose of property, both movable and immovable, and shall, by the said name, sue and be sued.
