Section 8(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)When during the term of a market committee the limits of the Market Area for which it is established are altered under, clause (b), clause (c) or clause (d) of sub-section (1), the following consequences shall, with effect from the date specified in the notification, follow :- .(a)the Market Committee shall stand dissolved and its members shall vacate their offices as such members ;(b)a new Market Committee shall be constituted for the modified or newly created Market Area. according to the provisions of section 14 ;(c)[ all property and assets, all rights, liabilities and obligations of the dissolved Market Committee in respect of civil or criminal proceedings, contracts, agreements or any other matter or thing arising in relation to any part of the Market Area of a dissolved Market Committee shall be vested in and stand transferred to the new Market Committee having jurisdiction over that part.] [Inserted by section 4 of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.]
