Section 19(2) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
(2)The Authority shall be a body corporate by the name aforesaid, having perpetualsuccession and a common seal, with power, subject to the provisions of this Act, to acquire,hold and dispose of property, both movable and immovable, and to contract and may, by thesaid name, sue or be sued.
