Section 24(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)When any land within the market area is required for the purposes of this Act and the Board is unable to acquire the same by agreement, the Lieutenant Governor, may at the request of the Board, proceed to acquire such land under the provisions of the Land Acquisition Act, 1894 (1 of 1894) and on payment, of the compensation awarded under the Act, by the Board and any other charges incurred by the Lieutenant Governor/in connection with such acquisition, the land shall vest in the Board or the Market Committee as the case may be:Provided that once a proposal has been made by the Board, it shall not be withdrawn by it except for reasons which may be recorded 'by it and approved, by the Lieutenant Governor.
