Section 3(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Upon a representation made by local authority or by the growers of any agricultural produce within the area for which a market is proposed to be established or otherwise, the State Government may, by notification, and in such other manner as may be prescribed, declare its intention to establish a market [for regulating the purchase and sale of agricultural produce in such area] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] as may be specified in the notification.
