Section 3A(2A) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2A)[ Every Slum Rehabilitation Authority appointed under sub-section (1) shall be a body corporate by the name of "The Slum Rehabilitation Authority" and shall have perpetual succession and common seal; with power to contract, acquire, hold and dispose of property, both movable and immovable, and to do all things necessary for the purposes of this Act, and may sue and be sued by its corporate name.] [Sub-section (2A) was inserted by Maharashtra 6 of 1997, Section 3(a).]
