Section 131B in Karnataka Agricultural Produce Marketing Act 1966
131B. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this chapter including establishment of National IntegratedProduce Market the State Government may by order do anything not inconsistent with the foregoing provisions for the purpose of removing difficulty:Provided that no such order shall be made after a period of five years from the date of commencement of the provisions of this Chapter.][Chapter-XIII-B [Inserted by Act 23 of 2007 w.e.f. 16.8.2007] Contract Farming
