3. Establishment of the Bihar Bhoodan Yagna Committee.
(1)There shall be established by the State Government a Committee to be called the Bihar Bhoodan Yagna Committee to administer all lands in it for the purpose of the Bhoodan Yagna in accordance with the provisions of this Act.(2)The Committee shall be a body corporate and shall have perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and shall by the said name sue and be sued.(3)The Committee may enter into and perform all such contracts and exercise such other powers and discharge such other functions as it may consider necessary or expedient for carrying out any of the purposes of this Act.
