Section 130(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)All the powers and the duties of the market committee exercised and performed bona fide till the date of the notification referred to in subsection (1) by the persons who constituted such market committee shall be deemed to have been validly exercised and performed by the said persons; and no acts done by the said persons shall be deemed to be invalid or called in question on the ground merely that they were not members of a validly constituted market committee.
