Section 3 in Punjab Water Supply and Sewerage Board Act, 1976
3. Establishment and Incorporation of Board.
(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.(2)The Board shall have its headquarters at Patiala or at such other place as may be notified by the Government from time to time.
