Section 3 in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017
3. Establishment of the Authority.
- (I) The State Government shall within three months from the date of commencement of this Act, by notification, establish an `Authority' to be known as `Prayagraj Mela Authority, Allahabad,' to exercise the powers conferred and perform the functions assigned to it under this Act.(II)The authority shall be a body corporate.(III)The Head Quarter of the Authority shall be at Allahabad.
