- Subject to the provisions of this Act, the entire management and control of the Mahajati Sadan shall, on and from the date on which the notification referred to in section 8 is published in the Official Gazette, be vested in a Board to be called 'the Trustees for the Mahajati Sadan' and the Board shall be a body corporate having perpetual succession and a common seal, with power to acquire and hold property both movable and immovable and to enter into contracts and do all acts necessary and consistent with the purposes of this Act and shall by the said name sue and be sued.
