Section 3(1) in Tamil Nadu Palm Products Development Board Act, 1993
(1)With effect on and from such date as the Government may, by notification, appoint in this behalf, there shall be established a Board to be called the Tamil Nadu Palm Products Development Board. It shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may, by the said name, sue and be sued.
