Section 5 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
5. Market yard and market proper.
(1)(a)In every market area,-(i)there shall be a market yard; and(ii)[ there may be more than one sub-market yards] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).];(b)[for every market yard or sub-market yard] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] there shall be a market proper.(2)The State Government shall, as soon as may be, after the issue of notification under Section 4, by notification,-(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(b)declare in relation to [such 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).], any specified area in the market area to be a market proper.
