Section 3 in Andhra Pradesh Economic Development Board Act, 2018
3. Constitution of the Andhra Pradesh Economic Development Board.
(1)The Government may, by notification constitute a Board to be called the Andhra Pradesh Economic Development Board.(2)The Board constituted under sub-section (1) shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property both movable and immovable and to do all the things incidental to and necessary for the purposes of this Act and to contract and may by the said name sue and be sued.
