Section 6B(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)When the period specified in the said notification has expired and the State Government has considered and passed orders on such objections as may have been submitted to it within the said period, the State Government may, by notification. -(a)include the area or any part thereof in the market area or exclude it therefrom; or(b)constitute a new Committee for the market area amalgamated; or(c)split up an existing market area and constitute two or more Committees for such areas, as the case may be.
