Section 36(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)The Board shall be a body corporate by the aforesaid name, shall have perpetual succession and a common seal, may sue and be sued in its corporate name and shall be competent to acquire, hold and dispose of property, both movable and immovable, enter into contracts and do all such things as may, from time to time, be necessary for carrying .out the purposes of this Act.
