Section 3 in The Gujarat Water Supply and Sewerage Board Act, 1978
3. Establishment of the Board.
(1)As soon as may be after the commencement of this Act the State Government shall by notification in the Official Gazette, with effect from a date to be specified therein establish for the purposes of this Act a Board to be called "the Gujarat Water Supply and Sewerage Board."(2)The Board shall be a body corporate having perpetual succession and a common seal with powers subject to the provisions of this Act, to acquire, hold or dispose of property both movable and immovable and to contract, and may sue or be sued by its corporate name aforesaid.(3)The Board shall be deemed to be a local authority as defined in the Bombay General Clauses Act, 1904 (Bombay I of 1904).
