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

State of Haryana - Subsection

Section 2(1)(c) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000

(c)"immovable property" means shop plot, booth plot or other commercial sites owned by the Board or a Market Committee;