Section 82(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)All suits, appeals or other legal proceedings instituted or which could have been instituted by or against the Market Committees, immediately before their abolition under sub-section (1), shall be continued or instituted by or against the respective Agricultural Produce Market Committees.Explanation. - For the purpose of this sub-section, legal proceedings includes any proceedings under the Land Acquisition Act,1894 (Central Act 1 of 1894).
