Section 154A(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Notwithstanding anything contained in sub-section (1) the State Government may at any time after the 19th day of July 1969 by notification appoint from time to time any officer not below the rank of a Tahsildar to be the Administrator for any market committee and the said officer shall be deemed to be the Administrator of the said market committee for purposes of this section.]
