Section 74(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] the market committee [[the State Government] [Substituted by Act 18 of 2010 w.e.f.16.4.2010.] [or the Chairman] [Substituted by Act 16 of 1991 w.e.f.1.8.1991.]] as the case may be shall on such appeal make such order as he or it deems just and proper.
