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[Cites 0, Cited by 0] [Section 16A(4)] [Section 16A] [Entire Act]

Central Provinces And Berar - Subsection

Section 16A(4)(a) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(a)
(i)if in respect of such market a market committee constituted under section 4 is in existence such market committee shall cease to exist with effect from the specified date and all properties and rights vested in the market committee shall vest in the society subject to all charges and liabilities affecting them, and the powers conferred on a market committee by or under this Act shall vest in the society and the managing committee or the governing body of the society shall be deemed to be the market committee for such market;
(ii)if on the date immediately preceding the specified date no market committee is in existence for such market, the powers conferred on a market committee by or under this Act shall vest in the society and the managing committee or the governing body of the society shall be deemed to be the market committee for such market;