Section 41 in The Rajasthan Agricultural Produce Markets Act, 1961
41. Savings.
- Nothing contained in any law for the time being in force relating to the establishment, maintenance or regulation of a market shall apply to any market area declared as such under section 4 or affect in any way -(i)the rights of a holder of a licence granted under the proviso to subsection (2) of section 4 or of a market committee or a co-operative marketing society, required or permitted under section 9 to do so, to set up, establish or continue, or to allow to be set up, established or continued a market in the market area for the sale and purchase of any agricultural produce notified under sub-section (1) of section 4, or(ii)the rights of the holder of a licence granted under section 14.[42. Power to remove difficulties. - If any difficulty arises in giving effect to the provisions of this Act, the State Government may as occasion requires, by order, do anything which appears to it to be necessary for the purpose of removing the difficulty.] [Inserted by Section 25 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.]
