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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(1)The place, date, time and conditions of auction will be given by Market Committee or the Board, as the case may be, at least 15 days before the date of auction to licensed trader, processor, commission agent and/or warehoiuse/cold storage/weigh bridge/machine man public toilet agency, etc :-
(i)The notice of such auction / tender shall be displayed in the offices of the Board, Municipality/Nagar Panchayat, Municipal Corporation/Council, Janpad Panchayat, Collector, Tahsildar and Market Committee of the concerned market area, and
(ii)Notice of such auction/tender shall be published in two local news papers (one of which shall be a Hindi News paper) in case the number of licensees are more than 500.