Section 2(vi) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(vi)[ 'market' means a place established or declared under sub-section (3) of section 4 and includes market yard and any building therein, a warehouse, a cold storage, a processing unit, a direct purchase centre or any other place declared as market by the market committee;] [Clause (vi) substituted by Act No.3 of 2016.]
