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[Cites 0, Cited by 1] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(3)On a declaration being made under sub-section (1) no local authority shall, notwithstanding anything contained in any other law for the time being in force, establish, or authorise or allow to be established, or continue, or authorise the continuation of any place in the market area for the marketing of agricultural produce specified in the declaration.