Section 20(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)Every notification issued under sub-section (1) shall define the limits of the area to be included in or excluded from a market area, or of the market area to be amalgamated into one. or of the area of each of the markets to be de-established, as the case may, be and shall also specify the period which shall not be less than six weeks from the date of publication of the notification within which objections or suggestions, if any, may be received by the State Government.Any person likely to be affected by the notification objections issued under Sub-section (1) may, submit his objections or suggestions in writing to (sic) State Government.
