Section 46 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
46. In corporation of Board.
- The Board shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire and hold property, both moveable and immovable and to lease, sell or otherwise transfer any such property and to contract and to do all other things necessary for the propose for which it is established.
