Section 22(3)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

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

State of Andhra Pradesh - Subsection

Section 22(3)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(a)the Government may, by order, appoint a suitable person or persons to exercise the powers and perform the functions of the market committee during the period of its supersession and transfer to such person or persons the assets and liabilities of the superseded market committee as on the date of such transfer; and

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State of Andhra Pradesh - Subsection

Section 22(3)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966