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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The Hastinapur Town Development Board Act, 1954

(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act and rules made thereunder, to acquire, own or transfer property, movable or immovable, and shall by the said name sue and be sued.