Section 21A in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
21A. [ Establishment of Slum Clearance Board. [Inserted by Haryana Act No. 7 of 1990.]
(1)With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be established for carrying out the purposes of this Act a Board to be known as 'the Haryana Slum Clearance Board' with headquarters at such place as the State Government may specify.(2)The Board shall be a body corporation with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.
