Section 3 in The Jammu and Kashmir State Forest Corporation Act, 1978
3. Establishment of the Corporation.
(1)The Government shall by notification in the Government Gazette and with effect from a date to be specified therein, constitute a Corporation by the name of the Jammu and Kashmir State Forest Corporation.(2)The Corporation shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall have the power to acquire, hold and dispose of property for the purpdses of this Act.(3)The Corporation shall for all purposes be a local authority.(4)The Corporation shall have its head office at Srinagar and may have offices at such other places as it may consider necessary.
