Section 6(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)[ For the removal of doubts it is hereby declared that after the alteration of a market area or of the items of regulated agricultural produce if any under section 5 it shall not be necessary for the [Director of Agricultural Marketing] [Inserted by Act 4 of 1982 w.e.f. 1.5.1968] to make any declaration under this section unless he is of the opinion that it is necessary to declare any area other than the existing market sub-market market yard market sub-yard or sub-market yard as market sub-market market-yard market sub- yard or sub-market yard as the case may be.]
