Section 5(2)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

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State of Madhya Pradesh - Subsection

Section 5(2)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)[ declare any specified place including any structure, enclosure, open place, or locality in the market area to be a market yard or sub-market yard, as the case may be] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]; and

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State of Madhya Pradesh - Subsection

Section 5(2)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972