Section 109A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
109A. [ Acquisition and disposal of movable and immovable property by Market Committees. [Rule 109-A was inserted by G. N. of 7.6.1990.]
- Before acquiring, purchasing or disposing off any immovable or movable property, the value of which exceeds the limit fixed by the Director, from time to time, the Market Committee shall obtain specific approval of the Director.Explanation. - Approval to the provision in the budget shall not be construed as an approval required under this rule.]
