Section 12(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)The Committee shall be deemed to be a local authority for the purposes of Land Acquisition Act, 1894 (Act no 1,1894) [and any other law for the time being in force.] [Inserted by section 6(ii) by U.P. Act No. 30 of 1974.]
