Section 46A(13) in The Punjab Agricultural Produce Markets Act, 1961
(13)[ For the purposes of this section 'Mandi portion' means that portion of any type of land or building, inclusive of all encumbrances, enclosures, fittings and fixtures, roads, parks, parkings, passengers, platforms, plots etc., where sale-purchase of agricultural produce or other connected activity of any kind in pursuance of the purposes of the Punjab New Mandi Townships (Development and Regulation) Act, 1960, takes place] [Inserted by Haryana Act No. 1 of 1991.]
