Section 6(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(2)The Government shall, as soon as may be, after the establishment of a market by a market committee under sub-section. (1), declare, by 1 notification, the area of the market and such area around the market as may I be specified in the notification to be a notified market area for the purposes of this Act in respect of any notified agricultural produce.
