Section 6F in The Punjab Agricultural Produce Markets Act, 1961
6F. Effect of splitting up.
- On the issue of notification under Section 6B splitting up a market area into two or more market ares the following consequences shall ensue namely -(a)all rules, bye-laws and orders, inforce in the area of the original Committee immediately before the market area of such Committee is split up; shall continue to be in force in the areas comprised in the new Committees until altered, amended or cancelled in accordance with the provisions of this Act.(b)all property vested in the original Committee shall subject to any orders of the State Government be held and expended by the Board for the purposes of the areas of the newly constituted Committees.
