Section 2(1) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Agricultural Produce Markets Act, 1961 (Act 23 of 1961);(b)"category (ii) licencee" means a person to whom a licence is granted for doing the business of kacha arhita under Section 10 of the Act;(c)"immovable property" means shop plot, booth plot or other commercial sites owned by the Board or a Market Committee;(d)"open auction" means auction of immovable property without any reservation for any category or class of persons;(e)"reserve price " means reserve price determined by the Chief Administrator of the Board in respect of specific immovable property developed and owned by the Board or Market Committee;(f)"form" means a form appended to these rules;(g)"section" means section of the Act.
