Section 3 in Telangana Infrastructure Development Corporation Act, 1998
3. Establishment of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Infrastructure Development Corporation.
(1)The Government shall by notification establish for the purposes of this Act, a Corporation to be called the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Infrastructure Development Corporation.(2)The Corporation established under sub-section (1) shall be a body corporate having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable and to do all things necessary for the purposes of this Act, and may sue and be sued by its Corporate name.(3)The Head Office of the Corporation shall be at Hyderabad.
