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Union of India - Section

Section 3 in The Rajghat Samadhi Act,1951

3. The Rajghat Samadhi Committee.

The administration and control of the Samadhi shall be vested in a Committee constituted in the manner hereinafter provided.
(2)The Committee shall by the name of " the Rajghat Samadhi Committee ", be a body corporate and shall have perpetual succession and a common seal and shall by the said name sue and be sued through its Chairman.