Section 1(3) in The Haryana Rural Development Fund Act, 1983
(3)It shall come into force at once.[2. Definitions. - In this Act unless there is anything repugnant to the context,-(a)"agricultural produce" means all produce whether processed or not, of agriculture, animal husbandry or forest as may be prescribed;(b)"Board" means the Haryana State Agricultural Marketing Board established under the Punjab Agricultural Produce Markets Act, 1961;(c)"dealer" means any person who within the notified market area sets up, establishes or continues or allows to be continued any place for the purchase, sale, storage or processing of agricultural produce, or in the notified market area purchases, sells, stores or processes such agricultural produce;(d)"Fund" means the Haryana Rural Development Fund;(e)"notified market area" means any area notified under Section 6 of the Punjab Agricultural Produce Markets Act, 1961 to be a notified market area;(f)"prescribed" means prescribed by rules made under this Act;(g)"processing" means giving a treatment or a series of treatment to an agricultural produce in order to make it fit for use or consumption and includes manufacturing of an agricultural produce;(h)"rural area" means an area the population of which does not exceed twenty thousand persons.]
