Section 58(5) in The Orissa Grama Panchayats Act, 1964
(5)[ (a) On and after the date of commencement of the Orissa Grama Panchayats (Amendment) Act, 1994 (hereinafter referred to in this sub-section as the 'appointed date'), nothing in the Orissa Agricultural Produce Markets Act, 1956 shall apply -(i)to or in relation to any market set up or established within the area of a Grama prior to the appointed date; or(ii)for setting up or establishment of any market within the said area after the appointed date.(b)where any land or building or both belonging to any Grama Panchayat has or have been transferred to a Market Committee under Section 4 of the Orissa Agricultural Produce Markets Act, 1956 prior to the appointed date, such land or building or both, as the case may be, shall, if the same continues to be within the area of a Grama, stand transferred to the Grama Panchayat having jurisdiction over the Grama on the appointed date.(c)Any market set up or established under the Orissa Agricultural Produce Market Act, 1956 which is situated within the area of a Grama and continues as such on the appointed date shall be deemed to be a market allowed to be set up or established under this Act, but shall cease to continue as such after the expiration of a period of three months from the appointed date unless its continuance is allowed further in accordance with the provisions of this Act and the rules made thereunder.]
