Section 13(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the instructions of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] the superintendence direction and control of the preparation of the lists of voters for and the conduct of all elections to the market committee shall be vested in the Deputy Commissioner:[Proviso x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
