Section 121(3A) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3A)[ Whenever the Director passes an order in exercise of his powers under sub-section (2) of section 61A directing the making of a bye-law or amending the existing bye-law, the Market Committee shall incorporate the text of the new bye-law made or the text of the amendment to the existing bye-law in the bye-laws of the Market Committee, subject to the result of the appeal if any, filed before the State Government, within thirty days. In case of failure of the Market Committee to incorporate such amendment within the stipulated time, the amendments ordered by the Director shall be deemed to have been incorporated in the bye-laws. The Secretary of the Committee shall submit the amended bye-laws to the Director immediately.] [Sub-rule (3A) was inserted by G. N. of 7.6.1990.]
