Section 3 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
3. Establishment of the Authority. -
(1)With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be established for the Calcutta Metropolitan District an Authority by the name of the Calcutta Metropolitan Water and Sanitation Authority.(2)The Authority shall be a body corporate having perpetual succession and a common seal, and shall by the said name sue and be sued.
