Section 20(4) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(4)Objections and suggestions received under sub-section (3) within the stipulated period shall be considered and decided by the State Government and thereafter the State Government may by notification:-(a)Include the area or any part thereof in the market area or exclude it therefrom;(b)Constitute a new Committee for the market area amalgamated; or(c)Split up an existing market area and constitute two or more Committees for such areas, as the case may be; or(d)De-Establish a market.
