Section 31 in Jharkhand Agricultural Produce Markets Act, 2000
31. Execution of contracts.
(1)Every contract required to be entered into by the Market Committee shall be in writing and signed on behalf of the Market Committee by its Chairman and [Vice-Chairman and Secretary] [Substituted by Act 60 of 1982.] of the Committee.(2)No contract other than a contract executed as provided in sub-section (1) shall be binding on the Market Committee.
