Section 82(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)On and with effect from the date of abolition of the Market Committees under sub-section (1)-(a)the members including the Chairman of the Market Committees shall cease to hold office;(b)all properties, funds and dues which are vested in or realizable by the Market Committees shall vest in and be realizable by Agricultural Produce Market Committees; and(c)all liabilities which are enforceable against the Market Committees shall be enforceable against the Agricultural Produce Market Committees.
