Section 28(7) in The Orissa Agricultural Produce Markets Act, 1956
(7)A certified copy of the amendment, alteration, rescission or the new bye-laws registered by the Director under Sub-section (4) shall, subject to the result of appeal, if any, under Sub-section (6), be conclusive evidence that the same has been duly registered and such amendment, alteration, rescission or new bye-laws shall be deemed to have been made by the Market Committee.
