(1)There shall be established a Board by the name of Punjab Bhudan Yagna Board.(2)The Board shall be a body corporate having perpetual succession and common seal with power to acquire and dispose of property both movable and immovable and shall, by the said name, sue and be sued.(3)It shall be the duty of the Board to administer all lands vested in it for the benefit of the Bhudan Yagna in accordance with the provisions of this Act and the rules made thereunder.[3A. Powers of the Board in respect of the transferred territory. - Notwithstanding anything contained in this Act, the Himachal Pradesh Bhoodan Yagna Board established under the Himachal Pradesh Bhoodan Yagna Act, 1954 (Himachal Pradesh Act 2 of 1955) shall, until the establishment of a Board under section 3, be deemed to be the Board established under this Act and accordingly shall perform the functions, discharge the duties and exercise the powers of such Board.] [Section 3-A inserted by Punjab Bhudan Yagna (Reorganisation) Order, 1969, S.O. 1303, dated 31st March, 1969.]
