Section 53(4) in Jharkhand Agricultural Produce Markets Act, 2000
(4)If the Market Committee fails to make such bye-laws or such amendments of the bye-laws and forward the same to the Director for approval in accordance with the provisions of sub-section (3) within the time specified in such order, the Director may, after giving the Market Committee a reasonable opportunity of being heard, by order make such bye-laws or amendments thereto as the case may be and they shall be deemed to have been made as amended by the Market Committee in accordance with the provisions of this Act.] [Substituted by Act 60 of 1982.][Form A] [Forms A to D added by Act 60 of 1982.][See Section 27A(2)]Counterfoil
