Section 3 in The Gujarat Rural Housing Board Act, 1972
3. Incorporation.
(1)With effect from such date as the State Government may, by notification common seal and may sue and be sued in its corporate name and shall be for the rural areas of the State a Board by the name of the Gujarat Rural Housing Board.(2)The Board shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire and hold property both movable and immoveable and to contract and do all things necessary for the purposes of this Act.(3)For the purposes of this Act and the land acquisition law and Board shall be deemed to be a local authority.Explanation. - The purposes of this Act referred to in sub-section (3) include the management and use of lands and buildings belonging to or vesting in the Board under or for the purposes of this Act and the exercise of its rights over and with respect to such lands and buildings for the purposes of this Act.
