Section 59(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)The [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] or the State Government, as the case may be, may suspend the execution] of the decision taken or order passed by the Market Committee, pending the exercise of his or its powers under sub-section (1).]Chapter-XI Miscellaneous
