Section 27(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)If the State Government makes an order under clause (ii) of sub-section (2), it shall transfer the assets and liabilities of the market committee, as on the date of such transfer, to the new market committee constituted under section 7 or to the person or persons, if any, appointed for carrying out the functions of the market committee, as the case may be.
