Section 33(1)(b) in The Bihar Agricultural Produce Markets Act, 1960

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(b) in The Bihar Agricultural Produce Markets Act, 1960

(b)subject to the provision of sub-clause (a) make such arrangements for a period not exceeding one year for carrying out the functions of the Market Committee as he thinks fit and may for that purpose, direct that all the powers and duties which under the provisions of this Act are to be exercised and performed by the Market Committee or its Chairman, shall be exercised and performed by such person or persons as the Chief Commissioner may appoint in this behalf:

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State of Bihar - Subsection

Section 33(1)(b) in The Bihar Agricultural Produce Markets Act, 1960