Section 6 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
6. Amalgamation, division of Market Committees.
- Where the Government or the Director 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 there in should be amalgamated, then the Government or the Director 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 obligation (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.
