Section 17 in The Bihar Agricultural Produce Markets Act, 1960
17. Incorporation of Market Committee.
- Every Market Committee shall be a body corporate by such name as the Chief Commissioner may specify by notification in the Manipur Gazette, and shall have perpetual succession and a common seal, with power to acquire and hold property, both movable and immovable, and to lease, sell or otherwise transfer an such property, subject to the prescribed conditions and restrictions, and may be the said name sue and be sued, and subject to rules, bye-laws and the provisions of this Act, it shall be competent to do all other things necessary for the purposes for which it is established.
