Section 144 in Karnataka Agricultural Produce Marketing Act 1966
144. Amalgamation of market committees.
- Where the State Government is satisfied that for securing efficient regulation of marketing of any agricultural produce in any market area it is necessary that two or more market committees therein should be amalgamated then the State Government may after consulting the market committees concerned provide for the amalgamation of such market committees into a single market committee for the market area in respect of the agricultural produce specified in the notification with such constitution property rights interests and authorities and such liabilities duties and obligations (including provision in respect of contracts assets employees proceedings and such incidental consequential and supplementary matters as may be necessary to give effect to such amalgamation) as may be specified in the notification.
