Section 2(2) in The Assam Agricultural Produce Market Act, 1972
(2)If a question arises whether a person is or is not an agriculturist or trader for the purpose of this Act, it will be decided in the manner prescribed and the decision of the State Government thereon shall be final.Explanation. - For the purpose of the Act, the word "person" includes any firm, joint family, association or body of individuals whether incorporated or not.
