Section 6(2) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(2)The Board shall, by the name of the Mines Board of Health of the mining settlement for which it is established, be a body corporate and shall have perpetual succession and a common seal with power to hold and acquire property, both movable and immovable, and, subject to such restrictions as may be prescribed, to transfer any such property held by it and to do all other things necessary for the purposes of this Act, and to sue and be sued in its corporate name.
