Section 65(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)[ The [Managing Director] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] or the officer empowered under this section, while exercising powers under this Act or the rules made thereunder to enquire into or to decide any question arising for determination between the Market Committee and any person or between parties to any proceedings, shall be deemed to be a Court.]
