Section 72(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Where a notification under Section 71 has been issued the State Government may issue such consequential orders as it may deem fit in respect of-(a)the constitution of the Market Committee for the altered area where a local area has been included or excluded from market area,(b)the dissolution of the existing Market Committees which have been amalgamated and the constitution of the amalgamated Market Committee thereafter where two or more Market Committees are amalgamated;(c)the dissolution of the Market Committee split up and the constitution of the Market Committees established in its place thereafter and matters ancillary thereto.
