Section 2(k) in The Punjab Agricultural Produce Markets Act, 1961
(k)"market proper" means any area including all lands with the buildings thereon, within such distance of the principal market or sub-market yard, as may be notified in the official gazette by the State Government, to be a market proper;(kk)[ 'member' includes the Chairman and Chief Administrator of the Board;] [Inserted by Punjab Act 40 of 1963, Section 2. Substituted by Haryana Act No. 28 of 1980.]
