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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Maharashtra - Subsection

Section 203(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(1)The State Government may, upon a representation made by a Zilla Parishad by notification published in the Official Gazette and in such other manner as may be prescribed by rules made by the State Government, declare that any place within the District shall be a public market.