Section 9(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(1)The Government may, by notification, with effect on and from such date as may be specified in the notification,-(a)include any area in, or exclude any area from, any notified area or any notified market area;(b)divide any notified area into two or more separate notified areas;(c)amalgamate two or more notified areas into one notified area;(d)declare that regulating the marketing of any notified agricultural produce in any notified market area shall cease or that the marketing of any agricultural produce hitherto not regulated shall be regulated in any notified market area:Provided that the power conferred by this section shall, in relation to any notified area or agricultural produce, be subject to the provisions of section 3.
