Section 3(3) in The Assam Agricultural Produce Market Act, 1972
(3)The Board shall be a body corporate by the name of the State Agricultural Marketing Board having perpetual succession and a common seal, with power subject to the provisions of this Act, to acquire and hold property and shall by the said name sue and be sued "and shall competent to acquire and hold lease, or otherwise transfer any property and to enter into any contract and to do all other things necessary for the purpose for which it is established."
