Section 11 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
11. Application of certain provisions relating to Market Yards to the remaining part of Market Area.
- The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification in the Gazette and in such other manner as may be prescribed, declare that the provisions of sub-section (2) of section 9 and the provisions of section 10 shall also apply to the whole or any part of the Market Area outside the Principal Market Yard and Sub-Market Yards as may be specified in the notification and thereupon the said provisions shall, With effect from the date specified in the notification apply accordingly, and the remaining provisions of this Act relating to a Principal Market Yard or Sub - Market Yards shall also, with effect from the same date, mutatis mutandis, apply to the area so specified.
