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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(3)(b) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(b)the Government may, at any time before the expiration of the period of supersession, constitute a new market committee under sub-section (1) of section 4 and transfer thereto the assets and liabilities of the superseded market committee as on the date of such transfer.