Section 4 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
4. Ownership and Management of Land.
(1)The land of any structure may be allotted to any person, firm, Government, Department, Institution or agency either on lease or rent for a specified period.(2)The ownership of the land shall be of the Market Committee/Board; The allottee, firm, processor or any other agency may use the land for trade of agricultural produce, processing, storage or any other purpose for which it has been allotted to it.
