Section 6(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)Every notification issued under sub-section (1) shall define the limits of the area which is intended to be included in or excluded from a market area, or of the market areas intended to be amalgamated into one, or of the area of each of the markets intended to be constituted after splitting up an existing market area, as the case may be, and shall also specify the period whcih shall not be less than thirty days within which objections, if any, shall be received by the State Government.
