Section 12 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
12. Incorporation of market committee.
- Every market committee shall be a body corporate and shall have perpetual succession and a common seal and may sue and be sued in its corporate name, and shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any such property which may have become vested in or been acquired by it, and to contract and to do all other things necessary for the purposes of this Act:Provided that, subject to such exceptions as the State Government may, by general or special order, direct on such committee shall permanently transfer any immovable property except in pursuance of a resolution passed at a meeting by a majority of not less than three-fourths of the members of the committee and in accordance with rules made under section 5 and such transfer shall be subject to the sanction of the State Government.
