Section 65 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
65. Power to State Government to transfer assets, etc.
In cases of Market Committee constituted for excluded areas under Born XXII of 1939. Where before the commencement of this Act, any area comprised in any market area was excluded from such market area under section 4 of the Bombay Agricultural Produce Market Act, 1939 and the area so excluded was declared as a separate market area under the said section 4 and a separate Market Committee was constituted therefore, and both the Market Committee continue to function immediately after such commencement and the assets, rights and liabilities of the separate Market Committee are not yet determined, then the State Government may, by notification in the Official Gazette. after consulting the Market Committee concerned, provide for the transfer of the assets, rights and liabilities of the Market Committee in relation to the area so excluded (including the right and liabilities under any contract made by it) to the separate Market Committee on such terms and conditions as may be specified in such notification.
