Section 82(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)All contracts, agreements, and other instruments entered into immediately before the abolition of the Market Committees under subsection( 1) and to which such Market Committees are a party or which are in favour of such Market Committees shall be deemed to have been entered into by, with or for the respective Agricultural Produce Market Committees.
