Section 3(1) in Tamil Nadu Khadi and Village Industries Board Act, 1959
(1)With effect from such date as the Government may, by notification, fix in this behalf, there shall be established a Board to be called the [Tamil Nadu Khadi and Village Industries Board] [Substituted for 'Madras State Khadi and Village Industries Board' by the Tamil Nadu Adaptation of Laws Order, 1970.]. It shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and may, by the said name, sue and be sued.
