Section 3 in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
3. Jurisdiction of Sub-divisional Authority.
- If any dispute arises under a farming agreement in respect of any farming produce, the Sub-divisional Magistrate having jurisdiction over the land on which such produce is produced or intended to be produced, shall be the Sub-divisional Authority to decide such dispute:Provided that where more than one Sub-divisional Magistrates have jurisdiction to decide such dispute, the Sub-divisional Magistrate having jurisdiction over the largest portion of the land on which such produce is produced or intended to be produced, shall be the Sub- divisional Authority to decide such dispute.
