Section 6(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)The State Government if satisfied that in any notified market area a Committee is not functioning [or two such areas or parts thereof are to be amalgamated or a part of any such area is to be amalgamated with another such area or is to be constituted into a separate notified market area,] [Substituted by Punjab Act 40 of 1963.] may by notification denotify any market area notified under sub-section (1) or any part thereof and, when the whole of such area is denotified, cancel a Committee and transfer all the assets of that Committee which remain after satisfaction of all its liabilities to the Board. Such assets shall be utilised by the Board for such objects in the area as it may consider to be for the benefit of the producers of that area.
