Section 4 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
4. Declaration of whole state as one unified area.
- Subject to the notification made under Section 3 and after considering such objections and suggestions as may be received from any source before expiry of such period,the State Government may,by another notification, declare the whole State as one unified market area specified in the notification issued under Section 3 for the purpose of regulation of marketing of all or any of the kinds of agricultural produce and livestock specified in the notification issued under section 3 of this ActExplanation. - The area so declared shall be a single unified market area for the whole State for regulation of marketing of notified agricultural produce and livestock.
