Section 22A in The Rajasthan Agricultural Produce Markets Act, 1961
22A. State Agricultural Marketing Board.
(1)With effect from such date as the Government may by notification appoint in this behalf, there shall be established for the State of Rajasthan a Board to be called the Rajasthan State Agricultural Marketing Board.(2)The Board shall be a body corporate having perpetual succession and a common seal and subject to such restrictions as are imposed by or under this Act or any other enactment, shall be vested with the capacity to sue or to be sued in its corporate name, or acquiring, holding and disposing of, movable or immovable property, of entering into contracts and of doing all things necessary, proper or expedient for the purposes for which it is constituted.
