Section 37 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
37. Incorporation of the Marketing Committee.
- Every Marketing Committee including a Marketing Committee for market(s) of National Importance shall be a body corporate and a local authority and to be called by such name as the Government may, by notification, specify, shall have perpetual succession and a common seal, with power, subject to such restrictions as are imposed by or under this Act, to contract and to acquire, hold and dispose of property, both movable and immovable, and may by the said name sue or be sued.
