Section 18A(4) in The Orissa Agricultural Produce Markets Act, 1956
(4)The Board shall be a body corporate by the name of the Orissa State Agricultural Marketing Board having perpetual succession and a common seal with power to acquire and hold property both movable and immovable and subject to the prescribed conditions and restrictions to lease, sell or otherwise transfer any property and may sue or be sued in its corporate name and shall, subject to the provisions of this Act, and the rules and bye laws made thereunder, be competent to contract and do all other things as may be necessary for the purpose for which it is established.
