Section 45(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)If the State, Government does not make such an order, it shall transfer all the assets of the Market Committee which remain after the satisfaction of all its liabilities, to a local authority within whose jurisdiction the Market Committee is situated and if there are more than one such local authorities, to each of such local authorities, such portion of the property as the State Government may decide.
