Section 31J in The Gujarat Agricultural Produce Markets Act, 1963
31J. Redressal of disputes between markets.
(1)The dispute between the private market, the special market, the e-market, the direct purchase market, the farmer-consumer market, contract farming or the market committee shall be referred to an officer authorised by the State Government in this behalf.(2)The authorized officer after giving opportunity of being heard to the parties may resolve the dispute and the decision given by the authority under sub-section (1) shall be final.
