Section 3(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(4)[ The State Government may, by notification, declare that a market area declared as such under sub-section (1) shall cease to be a market area with effect from such date as may be specified in the notification. When a market area thus ceases to be a market area any market established, declared or notified in such market area shall cease to be a market and the market committee constituted for the said market area shall stand dissolved with the following consequences :-(a)the members of the market committee shall be deemed to have vacated their offices, and(b)the unexpended balance of the Market Committee Fund and other properties and liabilities shall vest in the State Government free from all encumbrances and in such manner as may be prescribed :Provided that the liability of the State Government shall be limited to the extent of the unexpended balance of the Market Committee Fund and the value of the property vesting in the State Government as may be determined in the manner prescribed.][Firstly substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 3(b). Thereafter again substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 3(b).]
