Section 82 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
82. Repeal and Savings.
(1)The Madhya Pradesh Agricultural Produce Markets Act, 1960 (No. 19 of 1960), the Madhya Pradesh Agricultural Produce Markets (Validation) Act, 1962 (No. 12 of 1962), the Madhya Pradesh Krishi Upaj Mandi Samiti (Nirvachan Sthagan) Nirasan Adhiniyam, 1967 (No. 24 of 1967), the Madhya Pradesh Agricultural Produce Markets (Amendment) Act, 1968 (No. 17 of 1968), the Madhya Pradesh Agricultural Produce Markets (Amendment and Validation) Act, 1970 (No. 2 of 1970), the Madhya Pradesh Agricultural Produce Markets (Amendment and Validation) Act, 1970 (No. 23 of 1970), the Madhya Pradesh Agricultural Produce Markets (Amendment and Validation) Act, 1971 (No. 22 of 1971), and the Madhya Pradesh Agricultural Produce Markets (Amendment) Act, 1972 (No. 30 of 1972) are hereby repealed.(2)Notwithstanding such repeal,-(i)all Market Committees constituted or appointed, officer in charge or committee in charge appointed, markets established, market areas declared, agricultural produce notified, rules or byelaws made, notification issued, fees levied, contracts entered into, licences granted, suits instituted and proceedings undertaken or any other things done or actions taken under the said Acts or any enactment thereby repealed shall in so far as they are not inconsistent with the provisions of this Act, shall be deemed to have been respectively constituted, appointed, established, declared, notified, made, issued, levied, entered into, granted, instituted, undertaken, done or taken under this Act, until superseded anything done or any action taken under this Act.(ii)unless the State Government otherwise directs, the Market Committees referred to in clause (i) and the Chairman, Vice-Chairman and members thereof shall continue until the expiry of their term under the repealed Act or till a Market Committee is constituted in accordance with the provisions of this Act, whichever is earlier.(3)On issue of a direction under clause (ii) of sub-section (2), the provisions of Section 57 shall apply as from the date specified in the direction as if the Market Committee stood dissolved on that date.
