Section 9(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)When any land within the market area is required for the purposes of this Act and the Board or the Market Committee is unable to acquire it by agreement the State Government may, at the request of the Board or the Market Committee, as the case may be, proceed to acquire such land under the provisions of the Land Acquisition Act, 1894 (No. 1 of 1894) and on the payment of the compensation awarded under that Act, by the Market Committee and of any other charges incurred by the State Government in connection with the acquisition, the land shall vest in the Board or the Market Committee, as the case may be.
