Section 33(3) in Jharkhand Agricultural Produce Markets Act, 2000
(3)A municipal or other local authority to which the assets of a Market Committee have been transferred under sub-section (2) shall utilise such assets tor such object in the area within its jurisdiction as the Jharkhand Government considers to be for the benefit of the agriculturists in that area.[Chapter IV-A] [Inserted by Act 60 of 1982.] Marketing Board
