(1)Save as provided in the Agricultural Market Act for the time being (in force), no person save the Gram Panchayat shall either fix or use any place within the Gram Panchayat for the purpose or establishment of any market or fairs;Provided that the State Government may declare any market or fair to be public market or public fair, and the public market or the public fair declared as such shall be vested in the Panchayat Samiti.(2)The State Government may make rules for the market or the fair specified in sub-section (1).Chapter - VIII Fund and Property of Panchayat
