Section 16(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(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 this purpose by 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 :Provided that the premises used for principal market yard, sub- market yard or for the purpose of the Board shall be deemed to be included in the limits of the Municipal Council, Notified Area, Gram Panchayat or a Special Area Development Authority, as the case may be, if such market yard is situated in such area.
