Section 25(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(6)Where a contract or agreement is entered into on behalf of a Market Committee, the Secretary of the Market Committee shall report the fact to the Market Committee at its meeting convened and held immediately following the date of entering into a such contract or agreement.[Chapter IV-A [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] Budget]
