Section 55(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Save as provided in sub-section (1),-(i)the Secretary of the market committee may execute contracts or agreements on behalf of the market committee where the amount or value of such contract or agreement does not exceed [such amount as may be prescribed] [Substituted by Act 16 of 1991 w.e.f. 1.4.1994] regarding matters in respect of which he is generally or specially authorised to do so by a resolution of the market committee;(ii)[ in any case other than the one referred to in clause (i) a contract or agreement on behalf of the market committee shall be executed by the Chairman and Secretary of the market committee;] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986](iii)[ x x x] [Omitted by Act 35 of 1986 w.e.f. 17.6.1986]
