Section 20 in The Orissa Agricultural Produce Markets Rules, 1958
20. Intimation to the Collector of the name of the representative of a local authority.
- ln a case in which the market area is wholly within the limits of a local authority, the local authority shall intimate in writing to the Collector the name of the person elected as its representative under Clause (iii) of Sub-section (1) of Section 6 before a date fixed by the Collector in this behalf.
