Section 70(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)The State Government may, by notification, signify its intention,-(i)to after 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(ii)to amalgamate two or more market areas and constitute one Market Committee therefor; or(iii)to split up a market area and to constitute two or more Market Committees therefor; or(iv)to disestablish a market.
