Section 85 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
85. Settlement of disputes between Market Committees.
(1)Any dispute, Arisen between two or more Market Committees (it may be of any type), shall be referred to the Managing Director or his authorized representative or any other officer authorized for this purpose by the State Government. The decision in the dispute shall be taken after giving a reasonable opportunity of hearing to both the parties in accordance with the prescribed procedure. The State Government shall constitute a "Market Regulatory Authority" on State level and may make rules for proper functioning of the said Authority.(2)The decision taken by the Prescribed Authority under sub-section (1) shall be final and it cannot be challenged in any civil court.
