Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(21) in The Punjab Agricultural Produce Markets Act, 1961

(21)"market proper" means any area including all lands with buildings thereon, within such distance of the principal market sub-market yard, as may be notified in the Official Gazette by State Government, to be a market proper;