Section 9 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
9. Acquisition of land for Board or Market Committee.
(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.(2)[ Any land which has been acquired for and vests in the Board or Market Committee under sub-section (1) shall be transferred by way of sale, lease or otherwise only in accordance with the rules made by the State Government for the purpose.] [[Substituted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003). Prior to substitution it read as under :'(2) The Board or the Market Committee shall not, without the previous sanction of the State Government, transfer any land which has been acquired for and vests in the Board or the Market Committee under sub-section (1) or divert such land to a purpose other than the purpose for which it has been acquired.']](3)[ Nothing contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), and rules made thereunder in so far as they relate to diversion of land, revision of land revenue consequent on the change in the use of land from agriculture to any other purpose and other matters incidental thereto, shall apply to land acquired by the Market Committee under subsection (1) or acquired by transfer, purchase, gift or otherwise and used for the purpose of establishment of a market yard or a sub-market yard :Provided that the premises used for market yard, sub-market yard or for the purpose of the Board shall not be deemed to be included in the limits of the Municipal Corporation, Municipal Council, Notified Area, Gram Panchayat or a Special Area Development Authority, as the case may be.] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]
