Section 73 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
73. Effect of alteration of limits.
- Where a notification under Section 71 has been issued excluding any area from the market area and including any such area in any other market area the State Government shall after consulting the Market Committee frame a scheme to determine what portion of the assets and other properties vested in one Market Committee shall vest in the other Market Committee and in what manner the liabilities of the Market Committees shall be apportioned between the two Market Committees and such scheme shall come into force on the date of publication in the Gazette.
