Section 4A in Jharkhand Agricultural Produce Markets Act, 2000
4A. [ Sections 3 and 4 not to apply to section 39. [Inserted by Act 60 of 1982.]
(1)The provisions of sections 3 and 4 shall not apply to the exercise of powers by the Jharkhand Government under section 39 to amend the schedule by addition of any item of agricultural produce not specified therein.(2)The State shall not order the deletion of any item in exercise of its power under section 39 without giving an opportunity for hearing to the affected parties.]
