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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3) in Water (Prevention and Control of Pollution) Act, 1974

(3)Every State Board shall be a body corporate with the name specified by the State Government in the notification under sub-section (1), having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may, by the said name, sue or be sued.