Section 16(3) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(3)Every managing corporation shall be constituted under such name and shall consist of such number of persons as may be specified in the notification, and every such corporation shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued;Provided that one-third of the members of the every managing corporation shall be non-officials.
