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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(1)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(c)all property vested in the original Market Committee shall subject to any orders of the State Government be held and expended by the Collector or such other officer for the purposes of the areas of the newly constituted Market Committee; and