Section 54(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

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State of Madhya Pradesh - Subsection

Section 54(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)require a Market Committee to take into consideration-

(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or

(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee.

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State of Madhya Pradesh - Subsection

Section 54(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972