Section 7(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(1)Notwithstanding anything contained in section 6, where the Government are satisfied that on account of the specialised nature of marketing of any agricultural produce, like fresh fruits, fresh vegetables, or wool, in any area, it is expedient to ensure the efficient regulation of the marketing of such agricultural produce in such area, the Government may establish,-(a)in such area special market for such agricultural produce, and(b)independent market committee in relation to such special market notwithstanding that such area falls within the local limits of the jurisdiction of any other market committee or committees already functioning in that area, and every such special market and independent market committee shall be established and constituted in the same manner in which a market and a market committee is established and constituted under this Act.
