Section 26(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Notwithstanding anything contained in this Act, where the Government is satisfied that on account of the national importance of marketing of any commodity, in any area, it is expedient to ensure the efficient regulation of the marketing of such commodity in such area, it may establish-(a)in such area, special markets, known as "Markets of National Importance" for such commodities; and(b)independent Marketing Committees known as "Marketing Committees of Markets of National Importance" in relation to such markets, notwithstanding that such area falls within the local limits of the jurisdiction of any other Marketing Committee or Committees already functioning in that area.
