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[Cites 0, Cited by 1] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)A member of a market committee may also call the attention of the Chairman to any neglect or irregularity in the affairs of the market committee any waste of property belonging to the market committee or to the want of any amenities within the market area or to any general or particular grievance relating to the regulation of the market and may suggest any improvements which may be desirable.