Section 20(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)The State Government may, by notification, declare its intention --(a)to alter 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(b)to amalgamate two or more market areas and constitute one Committee thereof; or(c)to split up a market area and to constitute two or more Committees thereof; or(d)to de-establish a market.
