Section 10(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)Every Market Committee shall be a body corporate by such name as the Government or the Director may by notification specify. It shall have perpetual succession and a common seal and may sue or be sued in its corporate name and shall subject to such restrictions as are imposed by or under this Act, be competent to conduct and to acquire, hold, lease, sell or otherwise transfer any property and to do all other things necessary for the purpose for which it is established :Provided that no immovable property shall be acquired or transferred by way of sale, lease or otherwise without the prior permission of the Director/ Board.
