Section 11 in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
11. Execution of contracts.
- [(1) Every contract entered into by a market committee shall be in writing and signed by the Secretary of the Market Committee in the manner as may be prescribed.] [Substituted by Act No.3 of 2016.](2)No contract other than a contract executed as provided in sub-section (1) shall be binding on a market committee.
