Section 17 in The West Bengal Development Corporation Act, 1954
17. Powers of the Corporation. -
Subject to the provisions of this Act, the Corporation shall have power-(a)to acquire or hold such property both movable and immovable as the Corporation may deem necessary for the purpose of any of its activities and to lease, sell or otherwise transfer any property held by it;[* * * *] [Explanation to clause (a) omitted by W.B. Act 20 of 1963.](b)to purchase by agreement or to take on lease or under any form of tenancy any land and to erect thereon such buildings as may be necessary for the purpose of carrying on its undertakings;(c)to enter into or perform such contracts as may be necessary for the performance of its duties and the exercise of its powers under this Act;(d)to provide facilities for the consignment, storage and delivery of goods;(e)with the prior approval of the State Government to do all other things to facilitate the proper carrying on of the business and the functions of the Corporation.
