Section 9(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(2)When the limits of the notified area for which a market committee is established are altered under sub-section (1), the following consequences shall, with effect on and from such date as may be specified in the notification, ensure, namely:-(a)the market committee shall stand dissolved and its members shall vacate their offices as such members;(b)a new market committee shall be established and constituted for the new notified area in accordance with the provisions of section 5 and section 10;(c)the licence, if any, granted by the dissolved market committee shall be deemed to have been granted by the new market committee having jurisdiction and shall continue to have effect accordingly for the remainder of the period for which it was granted;(d)there shall be transferred to the new market committee such portion of the dissolved market committee's funds and other assets, debts and obligations as the Government may by order, direct and the rights and liabilities of the dissolved market committee in respect of civil and criminal proceedings, contracts, agreements and every other matter or thing arising in, or relating to, any part of the notified area within the jurisdiction of the new market committee, shall vest in the new market committee.
