Section 3(3) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(3)After the expiration of the period specified in the draft notification and after considering such objections and suggestions as may be received before such expiration, the Government may publish in such manner as may be prescribed a final notification declaring the area specified in the draft notification or any portion thereof to be a notified area for the purposes of this Act in respect of any agricultural produce live-stock and products of livestock specified in the draft notification.
