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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(3)(d) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(d)The Government may at any time, and shall at the expiration of the period of [nomination] [Substituted by Act No.5 of 2015.] of person or persons so [nominated] [Substituted by Act No.5 of 2015.], arrange for the constitution or reconstitution of the market committee in accordance with the provisions of this Act. The person or persons so [nominated] [Substituted by Act No.5 of 2015.] shall cease to manage the affairs of the market committee on such constitution or reconstitution.]