Section 29 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
29. Establishment of the Committee in district.
(1)The State Government shall notify, establish a Horticulture produce market Committee for every notified market area and shall specify its headquarter.(2)Every Committee established under (sic) (1) shall be a body corporate, (sic) succession and a common (sic) and be sued in its corporate (sic) the provisions of section 7 (sic) acquire and hold property both movable and immovable and to cease. sell or otherwise transfer any such property which may have become vested in, or been acquired by it, and to contract and to do ail other things necessary for the purposes for which it is established:Provided that no Committee shall permanently transfer any immovable property except in pursuance of a resolution passed at a meeting convened specify for the purpose by a majority of not less than three-forth of the members of the Committee and with the prior approval of the Board.
