Section 6(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)For the removal of doubts it is hereby declared that a notification published in the official gazette under this section or section 5 shall have full force and effect notwithstanding any omission to publish or any irregularity or defect in the publication of a notification under this section or under section 5 as the case may be.[6A. Notification of intention to alter limits of or to amalgamate or to split up markets areas. - (1) The State Government may, by notification, declare its intention -(i)to alter the limits of a market area by including therein any other area in the vicinity thereof or by excluding therefrom any area comprised therein; or(ii)to amalgamate two or more market areas and constitute one Committee therefor; or(iii)to split up a market area and to constitute two or more Committees thereof.
