Section 69(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)When such land vests in the State Government it shall be transferred by the State Government to the market committee [or the Board] [Inserted by Act 35 of 1986 w.e.f.17.6.1986] on payment by the market committee [or the Board] [Inserted by Act 35 of 1986 w.e.f.17.6.1986] of the compensation awarded under the Land Acquisition Act 1894 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 [or the Board] [Inserted by Act 35 of 1986 w.e.f.17.6.1986].
