Section 20(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)The State Government may, by notification;(a)Alter the limits of a market area by including, within it any other area in the vicinity thereof or by excluding therefrom any area comprised therein; or(b)Amalgamate two or more market areas and constitute one committee thereof; or(c)Split up a market area and constitute two or more committees thereof; or(d)De-Establish a market.
