Section 56(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)[ Upon the passing of an order under sub-section (1) superseding a Market Committee, the following consequences shall ensue, namely,-(a)All the members as well as the Chairman and Vice-Chairman of the Market Committee shall, as from the date of such order, be deemed to have vacated their offices;(b)All the assets vested in the Market Committee shall, subject to all the liabilities, vest in the State Government.]
