Section 20(5) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(5)Where a notification under sub-section (4) has been issued excluding such area in other market area, the State Government shall, after consulting the Board and the Committee concerned frame a scheme to determine what portion of the assets and other properties vested in one Committee shall vest in the Committees and in what manner the liabilities of the Committees shall be apportioned between the two Committees and such scheme shall come into force on the date of publication of the scheme in the Official Gazette.
