Section 131C(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)[ Any disputes arising out of contract farming agreement shall be decided by the Registering Authority. He shall resolve the dispute in a summary manner within thirty days from the date of reference of dispute by giving the parties a reasonable opportunity of being heard in such manner as may be prescribed.] [Substituted by Act 5 of 2014 w.e.f. 04.01.2014]
