Section 39(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)[ (a) All properties and assets vested in a market committee constituted under the said Act (hereinafter called the old market committee) and all rights, liabilities and obligations acquired, accrued or incurred by such old market committee before the commencement of this Act shall stand transferred to the corresponding market committee or committees constituted under this Act, and where there are more than one corresponding market committees, such properties, assets, rights, liabilities and obligations of the old market committee shall, by an order, be equitably divided by the Director amongst the corresponding market committees and the properties, assets, rights, liabilities and obligations allotted by the Director to each of such corresponding market committees shall vest in each such corresponding market committee :Provided that no order under this clause shall be made by the Director without giving each of the corresponding market committees an opportunity of being heard.(b)An order of the Director made under clause (a) shall be final and shall riot be liable to be questioned in any court of law.] [Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 11(a).]
