Section 143(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)When any area ceases to be a market area under sub-section (1) the market committee constituted therefor shall cease to exist and the property and rights vested in any such market committee shall subject to all charges and liabilities affecting the same [vest in such neighbouring market committee as the State Government may by order specify.] [Substituted by Act 23 of 2007 w.e.f. 16.8.2007]
