Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Agricultural Produce Markets (Second Amendment) Act, 2011 6 of 2011 [25 March 2011] CONTENTS 1. Short title and commencement 2. Amendment of Sec. 7, Rajasthan Act No. 38 of 1961 3. Amendment of Sec. 27-A, Rajasthan Act No. 38 of 1961 4. Repeal and savings Rajasthan Agricultural Produce Markets (Second Amendment) Act, 2011 6 of 2011 [25 March 2011] PREAMBLE An Act further to amend the Rajasthan Agricultural Produce Markets Act, 1961. Be it enacted by the Rajasthan State Legislature in the Sixty- second Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Agricultural Produce Markets (Second Amendment) Act, 2011. (2) It shall be deemed to have come into force on and from 30th December, 2010. 2. Amendment of Sec. 7, Rajasthan Act No. 38 of 1961 :- The existing sub-sec. (5) of Sec. 7 of the Rajasthan Agricultural Produce Markets Act, 1961 (Act No. 38 of 1961), hereinafter referred to as the principal Act, shall be deleted. 3. Amendment of Sec. 27-A, Rajasthan Act No. 38 of 1961 :- I n sub-sec. (1) of Sec. 27-A of the principal Act, for the existing expression "total number of members", appearing after the expression "exceeds one-third of the" and before the expression "of the elected market committee", the expression "total number of elected members" shall be substituted. 4. Repeal and savings :- (1) The Rajasthan Agricultural Produce Markets (Second Amendment) Ordinance, 2010 (Ordinance No. 06 of 2010) is hereby repealed. (2) Notwithstanding such repeal, all actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act.