Section 19(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)If a person who is already a member of one market committee and whose term of office as member of such committee has commenced is chosen as a member of another market committee his seat in the former market committee shall on the date on which he is so chosen become vacant.] [Inserted by Act 3 of 1970 w.e.f. 17.10.1969]
