Section 3(2) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with the power, subject to the provisions of the Act, to acquire, hold and dispose of property, both moveable and immoveable, to do all things incidental and necessary for the purposes of the Act, and to contract, and shall, by name sue or be sued.
