Section 12(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(3)Where a Market Area ceases to be such area under clause (e) of sub-section (1), the following consequences shall, with affect from the date specified in the notification, follow :-(a)the Market Committee shall stand dissolved and its members, shall vacate their offices as such members,(b)the Principal Market Yard, Sub-market Yards and Private Market Yards, if any, established therein shall cease to be such,(c)the unspent balances of the Market Committee Fund and other assets and liabilities of the Market Committee shall vest in the State Government;Provided that the liability of the State Government shall not extend beyond the assets so vested.
