Section 20(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)A market committee may, with the previous sanction of the State Government, raise money required for carrying out the purposes for which it is established on the security of any property vested in it and of any [x x] [Omitted w.e.f. 26-8-1965 by section 4 of Rajasthan Act No. 16 of 1965 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 29.10.1965.] fees leviable by it under this Act.
