Section 127(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)If after inquiry made the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] so directs by notification then notwithstanding the term of the members of the superseded market committee the period of supersession with all the consequences aforesaid shall from time to time be continued until such date as may be fixed by the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] for reconstitution of the market committee.
