Section 142 in Karnataka Agricultural Produce Marketing Act 1966
142. Effect of mere alteration of limits of market area.
- Where a notification is issued under section 5 excluding any area from any market area and such excluded area is not declared to be a separate market area or a notification is issued under section 5 including any area within a market area the market committee constituted for such market area before the date of such exclusion or inclusion shall notwithstanding anything contained in this Act continue to be the market committee for the said market area until the reconstitution of such market committee under this Act.
