Section 39A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)The State Marketing Board shall be a body corporate by the name aforesaid and shall have perpetual succession and a common seal, and may in its corporate name sue and be sued and shall be competent to contract, acquire and hold property, both movable and immovable, and to do all other things necessary for the purposes for which it is established.
