Section 8 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
8. Effect of alteration of limits.
- Where a notification under section 7 has been issued, the Government shall, after consulting the Marketing Board, frame a scheme to determine what portion of the assets and other properties vested in one market shall vest in the other market and in what manner the liabilities of the market shall be apportioned between the two markets and such scheme shall come into force on the date of it's publication in the Official Gazette.
