Section 3(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)The Authority shall by the name aforesaid, be a body corporate having perpetual succession and a common seal, and, subject to any restriction by or under this Act or the rules made thereunder, shall have the powers to acquire, hold, administer and transfer property movable or immovable, and to enter into contracts, and shall by the said name sue and be sued and do all such things as are necessary for which it is constituted.
