Section 6D in The Punjab Agricultural Produce Markets Act, 1961
6D. Effect of alteration of limits.
- Where a notification under Section 6-B has been issued excluding any area from the market area and including any such area in any other market area the State Government shall after consulting the Committee frame a scheme to determine what portion of the assets and other properties vested in one Committee shall vest in the other Committee and in what manner the liabilities of the Committees shall be apportioned between the two committees and such scheme shall come into force on the date of publication in the Official Gazette.
