Section 71(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)When the period specified in the said notification has expired and the State Government has considered and passed orders on such objection as may have been submitted to it within the said period, the State Government may, by notification,-(a)include the area or any part thereof in the market area or exclude in therefrom; or(b)constitute a new Market Committee for the market area amalgamated; or.(c)split up an existing market area and constitute two or more Market Committees for such areas, as the case may be; or(d)disestablish the market.
