Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 2 in The Markets and Fairs Act, 1862

2. Person desiring to establish to apply to Magistrate.

- When any person desires to establish a new market or fair, he shall make application, in writing, to the Magistrate of the District.Contents of application. - The application shall specify-the name of place at which it is proposed to establish such new market or fair;the days on which it is be held;the name of the place where the nearest existing market or fair is held; andthe days on which it is held;the distance, in English miles, between the two places; andthe reasons of the applicant for desiring to establish a new market or fair.