Section 2(22) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(22)"market" includes any place where persons assemble for the sale of or for the purpose of exposing for sale, live-stock or food for live-stock or meat, fish, fruit, vegetables, animals intended for human food, or [any other articles intended for use or consumption by or for human beings or animals] [These words were substituted for the words 'any other articles of human food' by Maharashtra 18 of 1993, Section 3(b).] whatsoever with or without the consent of the owner of such place, notwithstanding that there may be no common regulation of the concourse of buyers and sellers and whether or not any control is exercised over the business of or the persons frequenting the market by the owner of the place or any other person;[(22-A) "Meeting Superintendent" means the officer or the person designated as a Meeting Superintendent by the Chief Officer for the purpose of maintaining proceedings of the Council and Committees and responsible for receiving the proposals as per section 83-A;] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
