Himachal Pradesh Agricultural Produce Markets (Amendment) Act, 1997*
| [Himachal Pradesh Act No. 23 of 1997]1 | [12th November, 1997] |
An Act further to amend the Himachal Pradesh Agricultural Produce Markets Act, 1969 (Act No. of 1970).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-eighth Year of Republic of India, as follows:-
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects mid Reasons see R.H.P. Extra., dated 21.8.1997, p. 3218 and 3220.
* Received the assent of the Governor on the 12th November, 1997 and was published in Hindi and English in R.H.P. Extra., dated the 25th November, 1997 at pages 4383 and 4384
1. Short title.- This Act may be called the Himachal Pradesh Agricultural Produce Markets (Amendment) Act, 1997.
2. Amendment of section 37.- In section 37 of Himachal Pradesh Agricultural Produce Markets Act, 1969 (9 of 1970) in sub-section (2), for the words "State Government", the words "Divisional Commissioner" shall be substituted.