Section 74(1A) in Karnataka Agricultural Produce Marketing Act 1966
(1A)[ Any appeal under sub-section (1) pending before the Government or the Market Committee as against the order of the Secretary shall on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation) and Certain other Laws (Amendment) Act 1991 stand transferred respectively to the Karnataka Appellate Tribunal and the Chairman and such appeal shall be decided by it or him as if it had been filed before it or him.] [Inserted by Act 16 of 1991 w.e.f.1.8.1991.][(1-B) Any appeal under sub-section (1) pending before the Karnataka Appellate Tribunal on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation and development) (Amendment) Act 2009 shall stand transferred to the State Government and such appeal shall be decided by it as if such appeal had been filed before it.] [Inserted by Act 18 of 2010 w.e.f.16.4.2010.]
