Section 3 in Karnataka Command Areas Development Act, 1980
3. Constitution of the Authority.
(1)As soon as may be after the commencement of this Act, the State Government may, by notification, constitute Authority for the development of each Command Area.(2)The Authority shall be a body corporate by the name "Command Area Development Authority of ......" having perpetual succession and a common seal with power, subject to the provisions of this Act to acquire, hold and dispose of property both movable and immovable and to contract and shall by the said name sue and be sued.
