(2)The State Government shall, by notification in the Official Gazette, declare the commodities which shall be deemed to be commodities in general use for the purposes of sub-section (1).Explanation. - For the purposes of this Act, if a promoter is not a company within the meaning of [the Companies Act, 1956 (1 of 1956)], or a local authority, such promoter shall be deemed to be a company and the provisions of Part VII of the Land Acquisition Act, 1894(1 of 1894), shall mutatis mutandis apply to the acquisition of immoveable property on his behalf.
