Section 3(2) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
(2)The Nigam shall be a body corporate with the name aforesaid, having perpetual succession and common seal, with power, subject to provisions of this Act, to acquire, hold and dispose of the property, both movable and immovable and shall by the said name sue and be sued.
