Section 15A(1A) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1A)Notwithstanding anything contained in clause (b) of sub-section (1), as it stood before the commencement of the Maharashtra Agricultural Produce Marketing (Regulation) (Amendment and Validation) Act, 1985, where the Administrator has been appointed to manage the affairs of any Committee but election to such Committee has not been held within a period of one year as required under clause (b) of sub-section (1), the period of holding election to such Committee shall be extended and shall be deemed always to have been extended up to, and inclusive of, the 31st day of March, 1986.
