Section 97(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Such percentage not exceeding [fifty] [Substituted by Act 16 of 1991 w.e.f.1.8.1991] percent of the market fees collected by a [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] as may be determined by the market committee taking into consideration the extent of powers and duties entrusted to the [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall be retained by [Mandal Panchayat] [the Substituted by Act 35 of 1986 w.e.f.17.6.1986] and credited to the the [Mandal Panchayat Fund] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] and the balance shall be paid to the market committee.
