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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)until the Market Committees are constituted the Collector or such other officer shall be deemed to be the representative of the original Market Committee for the purposes of suing or being used by or for continuing pending suit or proceedings by or against the original Market Committee.