Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2011 12 of 2011 [01 April 2011] CONTENTS 1. Short Title 2. Amendment Of Section 13 3. Repeal And Saving Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2011 12 of 2011 [01 April 2011] An Act further to amend the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972. Be it enacted by the Madhya Pradesh Legislature in the Sixty second Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2011. 2. Amendment Of Section 13 :- In sub-section (2) of Section 13 of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973), for the existing proviso, the following proviso shall be substituted, namely :- "Provided that if on the expiry of the term of market committee, a new market committee is not constituted, the State Government may, by notification, extend the term of the market committee for a period of six months twice, that is for a maximum period of one year from the date of expiry, with reasons for such extension being placed on record, and if the new market committee is not constituted within this extended term, it shall be deemed to have been dissolved and in such an event the provisions of Section 57 shall apply.". 3. Repeal And Saving :- ( 1 ) The Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhyadesh, 2011 (No. 1 of 2011) is hereby repealed. (2) Notwithstanding the repeal of the said Ordinance, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provision of this Act.