Section 20 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
20. Member not to be liable personally in respect of a contract or agreement made by or on behalf of the market committee.
- No member of a market committee shall be personally liable in respect of any contract or agreement made, or for any expense incurred by or on behalf of the market committee, but the funds at the disposal of the market committee shall be liable for and charged with, all costs in respect of any such contract or agreement and such expenses.
