Section 3(1) in Punjab Water Supply and Sewerage Board Act, 1976
(1)The State Government may, by notification, establish for the purpose of carrying out the provisions of this Act a Board to be called "the Punjab Water Supply and Sewerage Board" and such Board shall be a body corporate having perpetual succession and a common seal with power to acquire, hold or dispose of property, both movable and immovable and shall, by the said name, sue and be sued.
