Section 76 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
76. Apportionment of assets and liabilities of Market Committee split up.
(1)The assets and liabilities of a Market Committee of the original market area shall in accordance with the provisions of this Act, be apportioned to the several Market Committees of the new market areas newly constituted.(2)Such officer not below the rank of a Deputy Collector as the State Government may by order appoint in this behalf shall report to the Collector on the following matters, namely,-(a)the assets and liabilities of the Market Committee of the original market area;(b)the apportionment of the assets and liabilities between the Market Committees of the new market areas;(c)the manner in which the existing officer, servants and other permanent employees of the Market Committee of the original market area should be absorbed by the Market Committees of the new market areas;(d)generally on all matters incidental, supplemental and consequential to the constitution of the Market Committees of the new market areas.(3)The report referred to in sub-section (2) shall be submitted to the State Government which shall publish it in such manner as may be prescribed.(4)Any person interested may make a representation to the State Government in writing against the proposals made in the report within one month from the date of its publication.(5)On the expiration of the period specified in sub-section (4) the State Government may take into consideration the report of the officer appointed under sub-section (2) and the representations received, if any, and pass such orders in respect thereof as it deems fit.(6)The orders of the State Government on all such points shall be final and shall not be questioned in any Court of law.
