Section 5 in The Degloor Market Committee (Reconstitution and Reorganisation) Order, 1960.
5. Recovery of outstanding fees and dues.
- The right to recover fees, contributions, loans and other dues payable under the Act before the appointed day in respect of any person, shall, if such person actually and voluntarily resides, or carries on business, or personally works for gain within tine Madnoor area, belong to the new Corporation and in any other case to the existing Corporation.
