Section 56(7) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(7)[ The Officer-in-Charge shall cease to hold office on the date appointed for the first meeting of the Market Committee as reconstituted.] [Substituted by M.P. Act No. 8 of 1994 (w.e.f. 16-1-1994).]
