Section 70 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
70. Notification of intention to after limits of or to amalgamate or to split up market areas.
(1)The State Government may, by notification, signify its intention,-(i)to after 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(ii)to amalgamate two or more market areas and constitute one Market Committee therefor; or(iii)to split up a market area and to constitute two or more Market Committees therefor; or(iv)to disestablish a market.(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 area 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 or of the area of the market intended to be disestablished, as the case may be, and shall also specify the period which shall not be less than six weeks within which objections, if any, shall be received by the State Government.
