Section 2(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

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

State of Madhya Pradesh - Subsection

Section 2(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)"Bye-laws" means the bye-laws made under Section 80;

(dd)[ "Collector" means the Collector of the District and includes an Additional Collector;] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]