Section 55(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)No contract or agreement on behalf of the market committee for the purchase sale lease mortgage or other transfer of or acquisition of interest in immoveable property shall be executed on behalf of the market committee except with the sanction of the market committee:Provided that in cases where the powers under this sub-section in respect of any matters are delegated to a sub-committee sanction of such sub-committee shall be obtained.
