Section 6C in The Punjab Agricultural Produce Markets Act, 1961
6C. Power of State Government to issue consequential orders with respect to constitution, etc. of Committee on alteration of limits, amalgamation or splitting up.
- Where a notification under Section 6B has been issued the State Government may make such consequential orders as it may deem fit in respect of -(a)the constitution of the Committee for the altered area where an area has been included in or excluded from market area;(b)the dissolution of the existing Committees which have been amalgamated and the constitution of the new Committee therefor;(c)the dissolution of the Committee split up and the constitution of the Committee established in its place thereafter and matters ancillary thereto.
