Section 3(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(2)The Command Area Development Authority shall be a body corporate by the name "Command area Development Authority" of (the name of the area to be specified), having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose the property, both movable and immovable, and to contract, and shall, by the said name, sue and be sued.
