Section 3 in The Bihar State Housing Board Act, 1982
3. Creation and incorporation of the Board.
(1)The duty of carrying out the provisions of this Act shall, subject to the restrictions, conditions and limitations therein contained, be vested in a Board to be called : "The Bihar State Housing Board", and such Board shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue and be sued.(2)For the purposes of the Land Acquisition Act, 1894 (Act I of 1894), the Local Authorities Loans Act, 1914 (Act 9 of 1914), any other law for the time being in force the Board shall be deemed to be a local authority.(3)The Board shall have its head office at a place to be specified by the State Government and also an office at the headquarters of each unit and may have offices at such other places as it may consider necessary or be directed by the State Government.
