Section 2(1)(l) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(l)[ "market yard or sub-market yard" in relation to a market area means a specified place declared to be a market yard or sub-market yard under clause (a) of sub-section (2) of Section 5;] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]