Section 2(37) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(37)(a)"private market" means a market which is not a municipal market, but does not include a market established for the purposes of any law for the time being in force regulating the marketing of agricultural and other produce in such markets;(b)"private slaughter-house" means a slaughter-house which is not a municipal slaughter-house;
