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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(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.