Section 1 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
1. Short title, commencement and application.
(1)These rules may be called the Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000.(2)They shall come into force on the date of their publication in the Official Gazette.(3)They shall apply to the Haryana State Agricultural Marketing Board and all the Market Committees in the State of Haryana.
