Section 77(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)On matters covered by the decision of the State Government under Section 76, the Market Committees of the new market areas shall severally be deemed to be the representatives of the original Market Committees for the purposes of suing and being sued or for continuing pending suits or proceedings by or against the Market Committee of the original market area.
