Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (iii)the construction and repairs of buildings necessary for the purposes of the market and for convenience or safety of the persons using the market yard;
