Section 27(4) in The Rajasthan Agricultural Produce Markets Act, 1961
(4)If the State Government does not make such an order, it shall transfer all the assets of the market committee, which remain after the satisfaction of all its liabilities, to the local authority within whose jurisdiction the market area for which the market committee was constituted, is situated or, if there are more than one such authority to each of such authorities such portion of the assets as the State Government may determine.
