Section 2(1)(k) in The Bihar Agricultural Produce Markets Act, 1960

[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(k) in The Bihar Agricultural Produce Markets Act, 1960

(k)"market proper" means any area within the market the market area including all lands, with the buildings thereon, within such distance of the principal or sub-market yard, as the Chief Commissioner may, by notification, declare to be a market proper under section 5:

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State of Bihar - Subsection

Section 2(1)(k) in The Bihar Agricultural Produce Markets Act, 1960