Section 3 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
3. Establishment of Punjab Scheduled Castes Land Development and Finance Corporation.
(1)With effect from such date as the State Government may, by notification, specify in this behalf, the State Government may establish for the purpose of this Act a corporation known as the Punjab Scheduled Castes Land Development and Finance Corporation.(2)The Corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with powers, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may, by that name, sue or be sued.
