Section 77 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
77. Suits by or against new Market Committees.
(1)On matters covered by the decision of the State Government under Section 76, the Market Committees of the new market areas shall severally be deemed to be the representatives of the original Market Committees for the purposes of suing and being sued or for continuing pending suits or proceedings by or against the Market Committee of the original market area.(2)In respect of matters not covered by the decision of the State Government under the provisions of Section 76, the Market Committees of new market areas shall jointly be deemed to be the representative of the Market Committees of the original market area for the purposes of suing or being sued or for continuing pending suits or proceedings by or against the Market Committee of the original market area.(3)If any dispute arises between the Market Committees of the new market areas as regards their respective liability or claim under a decree or order the matter shall be referred to the State Government whose decision shall be final.
