Section 3(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)[ The Board shall be a body corporate as well as a local authority by the name of the State Agricultural Marketing Board having perpetual succession and a common seal, and shall by the said name sue and be sued and shall, subject to the provisions of this Act, be competent to acquire and hold property both movable or immovable to lease, sell or otherwise transfer any movable or immovable property which may, become vested in or been acquired by it, and to contract and to do all other things necessary for the purpose of the Act.] [Substituted by Haryana Act No. 4 of 1972.]
