Section 2 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Agricultural Produce Markets Act, 1961 (Act 23 of 1961);(b)"category (ii) licencee" means a person to whom a licence is granted for doing the business of kacha arhita under Section 10 of the Act;(c)"immovable property" means shop plot, booth plot or other commercial sites owned by the Board or a Market Committee;(d)"open auction" means auction of immovable property without any reservation for any category or class of persons;(e)"reserve price " means reserve price determined by the Chief Administrator of the Board in respect of specific immovable property developed and owned by the Board or Market Committee;(f)"form" means a form appended to these rules;(g)"section" means section of the Act.(2)The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them respectively in the Punjab Agricultural Produce Markets Act, 1961.
