Section 75(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)On the issue of a notification under Section 71 splitting up a market area into two or more market areas the following consequences shall ensue, namely :(a)all rules, bye-laws and orders in force in the area of the original Market Committee immediately before the market area of such Market Committee is splitted up under Section 71 shall continue until altered, amended or cancelled in accordance with the provisions of this Act;(b)all powers and duties which are under this Act to be exercised or performed by the several authorities shall, until a Market Committee constituted for each of the new market areas be exercised and performed by the Collector or such other officer as the State Government may, by notification direct;(c)all property vested in the original Market Committee shall subject to any orders of the State Government be held and expended by the Collector or such other officer for the purposes of the areas of the newly constituted Market Committee; and(d)until the Market Committees are constituted the Collector or such other officer shall be deemed to be the representative of the original Market Committee for the purposes of suing or being used by or for continuing pending suit or proceedings by or against the original Market Committee.
