Section 14(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)For the purpose of electing the members referred to in [clauses (i) and (ii)] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] of subsection (I) of section 11 to a market committee there shall be the following constituencies in every market area:-(i)[eleven] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] agriculturists' constituencies electing representatives of agriculturists each constituency being a single member constituency;(ii)one traders' constituency for the entire market area for electing [one representative] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979] of licensed traders; and(iii)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
