Section 33B in Jharkhand Agricultural Produce Markets Act, 2000
33B. [ Incorporation of Marketing Board. [Inserted by Act 60 of 1982.]
- The Board shall be a body corporate by the name of the Jharkhand Agricultural Marketing Board having perpetual succession and common seal with power to acquire and hold property, both movable and immovable and to lease, sell or otherwise transfer any such property, subject to the prescribed conditions and restrictions, and, may by the said name sue and be sued, and subject to the rules, bye-laws and the provisions of this Act, it shall be competent to do all other things necessary for the purposes for which it is established.]
