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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(x) in The Rajasthan Agricultural Produce Markets Act, 1961

(x)"market proper" means the area including all lands with the buildings thereon, within such distance of a principal market-yard or a sub-market yard as the State Government may declare to be a market proper;