Section 3(2) in Maharashtra Horticulture Development Corporation Act, 1984
(2)Such Corporation established under sub-section (1) shall be a body corporate, having perpetual succession and a common seal, with power, subject to the provision of this Act, to contract, to acquire, hold and dispose of property, both moveable and immoveable, and to do all things necessary for the purposes of this Act, and may sue and be sued by its corporate name.
