Section 3(1) in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
(1)In accordance with the powers vested under Section 6 of the Act, the State Government hereby constitutes a body to be called the Telugu Language Development Authority of Andhra Pradesh', hereinafter called as the 'Authority' for the State, which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued.
