Section 57 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
57. Redressal of dispute between Farmer market or Consumer market and Marketing Board.
(1)Dispute between the farmer market or consumer market and Marketing Board shall be referred to the State Marketing Officer or his representative or any other officer authorized by the Government in this regard. The dispute shall be resolved after giving both parties a reasonable opportunity of being heard, in the manner prescribed.(2)The decision given by the authority under sub-section (1) above shall be final and shall not be called in question in any Court of law.
