| [Act 6 of 2011] | [25th March, 2011] |
| [Received the assent of the Governor on the 25th day of March, 2011] | [25th March, 2011] |
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 Section 7, Rajasthan Act 38 of 1961.- The existing sub-section (5) of Section 7 of the Rajasthan Agricultural Produce Markets Act, 1961 (Act 38 of 1961), hereinafter referred to as the principal Act, shall be deleted.
3. Amendment of Section 27-A, Rajasthan Act 38 of 1961.- In sub-section (1) of Section 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(1) The Rajasthan Agricultural Produce Markets (Second Amendment) Ordinance, 2010 (Ordinance 06 of 2010) is hereby repealed.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.
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP II)
NOTIFICATION
Jaipur, March 27, 2011
No. F. 2(8) Vidhi/2/2011.- The following Act of the Rajasthan State Legislature which received the assent of the Governor on the 25th day of March, 2011 is hereby published for general information-