Section 7(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(4)(a)The Government may, by notification, declare their intention to direct the independent market committee or, as the case may be, the market committee concerned to close such special market or subsidiary market, as may be specified in the notification. The notification shall state that any objection or suggestion which may be received by the Government, within such period as may be specified in the notification, shall be considered by it.A copy of the notification shall also be published in such other manner as may be prescribed.(b)After the expiry of the period specified in the notification under clause (a) and after considering such objection and suggestion as may be received before such expiry, the Government may direct the independent market committee or, as the case may be, the market committee concerned to close the special market or subsidiary market specified in the notification under clause (a) and such direction shall be given effect to by the independent market committee, or as the case may be, the market committee concerned within such period as may be specified in the direction.
