Section 15(3) in The Central Provinces and Berar Agricultural Produce Market Act, 1935
(3)When a market committee has been superseded, all property and rights vested in it shall, subject to all charges and liabilities affecting the same, [vest in] [These words were substituted for the words 'vest in Government' by Adaptation of Laws Order, 1937.] [the State Government] [These words were substituted for the words 'His Majesty for the purposes of the Province' by Adaptation of Laws Order, 1950.] ;Provided that, if no new committee is constituted for a market under section 4, all property that shall remain after the satisfaction of all debts and liabilities of the superseded market committee shall vest in the local authority of the area in which the market is situated for the purpose of any object of public utility in the said area.
