Section 4 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
4. Establishment of market and of regulation of marketing of notified agricultural produce therein.
- After the expiry of the period specified in the notification issued under Section 3 and after considering such objections and suggestions, as may be received before such expiry and making such inquiry, if any, as may be necessary, the State Government may, by another notification, establish a market for the area specified in the notification under Section 3 or any portion thereof for the purpose of this Act [in respect of the agricultural produce specified in the Schedule] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] [and the market so established shall be known by the name as may be specified in that notification.] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
