Section 3(2) in Arunachal Pradesh Housing Board Act, 2014
(2)The Board shall, by the name aforesaid, be a body corporate having perpetual succession and a common seal with power subject to the provisions of this Act, or the rules made, thereunder, shall have the power to acquire, hold and dispose of property, both movable and immovable, and to enter into contract and may by the said name sue or be sued and do all such things as are necessary for which it is constituted.
