Section 74 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
74. Effect of amalgamation.
- On the issue of a notification under Section 71 constituting a new Market Committee for the market areas amalgamated the following consequences shall ensue, namely :(a)all the property under the control of a Market Committee immediately before the date of amalgamation under Section 71 including funds shall be property and fund of the new Market Committee;(b)the staff of the Market Committees of the amalgamated market areas shall until otherwise ordered by the Collector in accordance with the provisions of this Act, be continued and deemed to be the staff appointed by the new Market Committee;(c)all rules, bye-laws, order and notifications in force in the area of the Market Committees amalgamated immediately before the date of amalgamation under Section 71 shall, except the rules, bye-laws, orders and notifications in respect of such matters, as may be specified by the State Government by notification issued in that behalf, stand repealed and the rules, bye-laws, order and notification in respect of matters specified therein shall operate throughout the area of new Market Committee until altered, amended or cancelled in accordance with the provisions of this Act :Provided that such repeal shall be governed by the provisions of Section 10 of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958), in respect of all actions taken and things done; and(d)any right, privilege, obligation or liability acquired, accrued or incurred by the Market Committees amalgamated under Section 71 shall be deemed to be the right, privilege, obligation or liability acquired, accrued or incurred by the new Market Committee.
