Section 21(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)When such land vests in the State Government, it shall be transferred by the State Government to the market committee, on payment by the market committee of the compensation awarded under the said Act or other law and of all other charges incurred by the State Government on account of the acquisition within such period and in such manner as the State Government may, by general or special order, determine and on such transfer, the land shall vest in the market committee.
