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

State of Assam - Subsection

Section 2(1)(xxviii) in The Assam Agricultural Produce Market Act, 1972

(xxviii)"Proprietor" means the owner of a market and includes any person who is in actual charge and/or in direct control of the market whether such person is the owner of the market or is the lessee thereof or is acting on behalf of such owner or lessee;