Section 2(31) in Karnataka Agricultural Produce Marketing Act 1966
(31)"prescribed" means prescribed by rules made under this Act:[(31-A) "Private Market Yard" means such place other than the market yard market sub yard and sub market yard in the market area where infrastructure has been developed managed and controlled by a person for marketing of notified agricultural produce holding a license for this purpose under this Act ] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007.]
