Section 16A(4) in The Central Provinces and Berar Agricultural Produce Market Act, 1935
(4)Upon the making of an order under sub-section (3), the following consequences shall ensue namely(a)(i)if in respect of such market a market committee constituted under section 4 is in existence such market committee shall cease to exist with effect from the specified date and all properties and rights vested in the market committee shall vest in the society subject to all charges and liabilities affecting them, and the powers conferred on a market committee by or under this Act shall vest in the society and the managing committee or the governing body of the society shall be deemed to be the market committee for such market;(ii)if on the date immediately preceding the specified date no market committee is in existence for such market, the powers conferred on a market committee by or under this Act shall vest in the society and the managing committee or the governing body of the society shall be deemed to be the market committee for such market;(b)the provisions of section 4, clauses (i), (ii), (iv) and (v) of subsection (2) of section 5 and clause (vi) of section 10 of this Act shall cease to apply to such market;(c)all references in this Act to a market committee, chairman and vice-chairman shall be construed as references to the managing committee or governing body of the society and to persons bearing office therein.]
