Section 8(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(3)Where a Market Area ceases to be such area under clause (e) of sub-section (1), the following consequences shall, with effect from the date specified in the notification, follow :-(a)the Market Committee shall stand dissolved and its members shall vacate their offices as such members ; .(b)the Principal Market Yard and Sub-Market Yards, if any, established therein shall cease to be such ;(c)the unspent balances of the Market Committee Fund and other assets and liabilities of the Market Committee shall vest in 'the State Government :Provided that the liability of the State Government shall not extend beyond the assets so vested.
