Section 45(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)If the State Government makes an order under clause ( c) of sub- section (2), it shall transfer the assets and liabilities of the Market Committee, as on the date of such transfer, to the new Market Committee constituted as aforesaid or to the person or persons, if any, appointed for the carrying out of the functions of the Market Committee, as the case may be.
