Section 33(2) in The Bihar Agricultural Produce Markets Act, 1960
(2)If the Chief Commissioner does not make such an order under clause (ii) of sub-section (1) he shall transfer all the assets of the Market Committee, which remain after the satisfaction of all its liabilities, to the municipality or other local authority, as the case may be, within whose jurisdiction the Market Committee is situated, or if there are more than one such municipalities or other local authorities to each of such municipalities or the other local authorities, such portion of the assets as the Chief Commissioner may determine.
