Section 2 in Bihar Agriculture Produce Market (Repealing) Act, 2006
2. Definitions.
- In this Act, unless context otherwise requires.(i)"Administrator" means, any officer appointed as such, who shall not be an officer below the rank and status of "District Magistrate".(ii)"Act" means, Bihar Agriculture Produce Market Act, 1960.(iii)"Government" means, Government of Bihar.(iv)"Special Officer" means, any officer appointed as such who shall not be an officer below the rank and status of "Sub-Divisional Magistrate".(v)"Board" means, Bihar State Agriculture Produce Marketing Board constituted under Bihar Agriculture Produce Market Act, 1960.(vi)"Market Committee" or "Bazar Samiti" means, 'committee' or 'samiti' constituted under Bihar Agriculture Produce Market Act, 1960.
