(1)The Commissioner shall have power to classify public and private markets situated in a village as Mandal Praja Parishad markets and Gram Panchayat markets and provide for the control of any such market and for the apportionment of the income derived therefrom between the Zilla Praja Parishad, Mandal Praja Parishad and the Gram Panchayat or the payment of a contribution in respect thereof to the Gram Panchayat or the Zilla Praja Parishad or Mandal Praja Parishad as the case may be.(2)In the case of markets classified as Mandal Praja Parishad Markets, the Gram Panchayat shall not exercise any of the powers conferred on them by sections 98 to 105 or both inclusive.
