Section 74(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(c)all rules, bye-laws, order and notifications in force in the area of the Market Committees amalgamated immediately before the date of amalgamation under Section 71 shall, except the rules, bye-laws, orders and notifications in respect of such matters, as may be specified by the State Government by notification issued in that behalf, stand repealed and the rules, bye-laws, order and notification in respect of matters specified therein shall operate throughout the area of new Market Committee until altered, amended or cancelled in accordance with the provisions of this Act :
