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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(5) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(5)Subject to the provisions of sub-sections (1), (2), (3) and (4) the Government may, by notification-
(a)exclude from a notified market area, any area comprised therein; or
(b)include in any notified market area, any area specified in such notification.