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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(22) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(22)"Market Proper" means any area including all lands with the buildings and structures thereon within such distance of the principal or sub-market yard as the Government may by a notification, declare to be a market proper;