Section 56(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)Any person appointed Officer-in-Charge under sub-section (3) shall receive from the Market Committee Fund for his services such pay and allowances as may be fixed by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).].
