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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3) in East Kolkata Wetlands (Conservation and Management) Act, 2006

(3)The Authority shall be a body corporate with the name specified in sub-section (1) having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and may, by the aforesaid name, sue or be sued.