Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 154A(1)] [Section 154A] [Entire Act]

State of Karnataka - Subsection

Section 154A(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)on the 19th day of July 1969 the term of office of the members of every market committee and of the Chairman and Vice-Chairman thereof continuing to function under clause (c) of the proviso to sub-section (1) of section 154 shall expire and with effect from the said date the powers conferred and the duties imposed on the market committee the chairman Vice-Chairman and any subcommittee or other body constituted by the market committee shall be exercised and performed by the Administrator referred to in the Explanation to this sub-section;