Section 53(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)The Market Committee may with the previous sanction of the Director or any other officer specially empowered in this behalf by [the Board,] [Substituted by Act 60 of 1982.] in respect of the market area under its management, make bye-laws not inconsistent with this Act and the rules, for carrying into effect the purposes of this Act.
