Section 6(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)[Save as otherwise provided in this act, after the expiry] [Substituted for 'After the expiry' by Gujarat 17 of 2007, dated 1st May 2007 (w.e.f. 02-07-2007).] of the period specified in the notification issued under Section 5 (hereinafter referred to in this section as "the said notification"), and after considering the objections and suggestions received before its expiry and holding such inquiry as may be necessary, the Director may, by notification in the Official Gazette, declare the area specified in the said notification or any portion thereof to be a market area for the purposes of this Act in respect of all or any of the kinds of agricultural produce specified in the said notification. A notification [under this sub-section] [These words were substituted for the words 'under this section' by Gujarat 3 of 1979, Section 2 (1).] shall also be published in Gujarati in a newspaper having circulation in the said area and in such other manner, as may be prescribed.
