Section 3(4) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(4)Subject to the provisions of sub-sections (1), (2) and (3), the Government may, by notification-(a)exclude from a notified area, any area comprised therein; or(b)include in any notified area, any area specified in such notification; [or] [Inserted by Act No.1 of 1971.](c)[ declare a new notified area by separation of area from any notified area or by uniting two or more notified areas or parts thereof or by uniting any area to a part of any notified area: [Inserted by Act No.1 of 1971.]Provided that where as a result of declaration of a new notified area under this clause, the entire area comprised in an existing notified area is united to one or more notified areas, the said existing notified area shall stand abolished.]
