Section 33 in Karnataka Slum Areas (Development) Act, 1973
33. Establishment of the Karnataka Slum Development Board.-
(1)With effect from such date as the Government may, by notification, appoint in this behalf, there shall be established a Board by the name of the Karnataka Slum development Board.(2)The Board shall be a body corporate by the name as aforesaid having perpetual succession and a common seal, with power subject to the provisions of this Act, to acquire, hold and dispose of property both movable and immovable and to contract and shall by the said name sue and be sued.
