Section 2(1) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(1)after clause (v), the following clauses shall be inserted, namely:-"(v-aa) "contract farming" means farming by a person under a written agreement with agriculturist to the effect that his agricultural produce shall be purchased as specified in the agreement;(v-aaa) "Contract Farming Agreement" means an agreement made for contract farming between the sponsorer and agriculturist;";
