Section 77(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)In respect of matters not covered by the decision of the State Government under the provisions of Section 76, the Market Committees of new market areas shall jointly be deemed to be the representative of the Market Committees of the original market area for the purposes of suing or being sued or for continuing pending suits or proceedings by or against the Market Committee of the original market area.
