Section 3 in The Pepsu Townships Development Board Act, 1954
3. Establishment and Incorporation of the Board.
(1)The State Government may, by notification in the official Gazette, establish a Board to be called the Patiala and East Punjab States Union Townships Development Board, for the purposes of constructing and developing townships at such places in the State as it deems fit, settling therein displaced persons, exercising such other powers and discharging other functions as are conferred on, or may be assigned to, the Board by or under this Act.(2)The Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power, subject to the provisions of this Act and the rules made hereunder, to acquire, own or transfer property, both movable and immovable, and may be the said name sue and be sued.
