Section 55(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Upon publication of an order under sub-section (1), the following consequences shall ensue, namely :-(i)all members including the Chairman and the Vice-Chairman shall, from the date specified in the order, be deemed to have vacated their office;(ii)the Chairman and the Vice-Chairman shall forthwith hand over the charge of their respective office and all papers and property of the committee to the Administrator appointed under section 56 and the provisions of-section 25 shall, mutatis mutandis apply in relation to the handing over of charge of office and papers and property of the committee under this section;(iii)all property vested in the committee shall vest in the State Government.
