Section 81(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)If it appears to the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] that it is necessary or desirable in the interests of a Market Committee to make any bye-law or to amend any bye-law, he may, by order, require the Market Committee concerned to make the bye-laws or the amendment of the bye-law within such time as he may specify in such order.
