Section 6H in The Punjab Agricultural Produce Markets Act, 1961
6H. Suits by or against new Committee.
(1)The Committee or Committees of the new market area or areas shall be deemed to be the representative of the original Committee or Committees for the purposes of suing or being sued or for continuing pending suits or proceedings by or against the Committee or Committees of the original market area or areas.(2)If any dispute arises between the Committees as regards their respective liability or claim under a decree or order the matter shall be referred to the State Government whose decision shall be final.
