Section 22(3) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(3)Where a market committee has been superseded-(a)the Government may, by order, [nominate] [Substituted by Act No. 5 of 2015.] a suitable person or persons to exercise the powers and perform the functions of the market committee during the period of its supersession and transfer to such person or persons the assets and liabilities of the superseded market committee as on the date of such transfer, and(b)the Government may, at any time before the expiration of the period of supersession, constitute a new market committee under sub-section (1) of section 4 and transfer thereto the assets and liabilities of the superseded market committee as on the date of such transfer.
