Section 127(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)When a market committee is superseded by notification under subsection (1) the following consequences shall ensue: -(i)all the members of the market committee shall on such date as may be specified in the notification be deemed to have vacated their offices;(ii)during the period of supersession of the market committee all powers and duties conferred and imposed on the market committee by or under this Act or any other law shall be exercised and performed by such officer as the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] may from time to time appoint in that behalf;(iii)all property vested in the market committee shall until it is reconstituted vest in the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991].
