Section 3 in The Orissa Bhoodan and Gramdan Act, 1970
3. Constitution and incorporation of the Samiti.
- The State Government shall, by notification, constitute a Samiti by the name of the Orissa Bhoodan Yagna Samiti which shall be a body corporate having perpetual succession and a common seal with power to enter into contracts and to acquire, hold, administer and dispose of property both movable and immovable and may, by the said name, sue or be sued.
