Section 12 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
12. Acquisition of land for 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 Government may at the request of the Board or the Market Committee, as the case may the proceed to acquire such land under the provision of the State Land Acquisition Act of Svt. 1990 (X of 1990) and on the payment of the compensation awarded under that Act by the Board or Market Committee and of any other charges incurred by the Government in connection with the acquisition, the land shall vest in the Board or the market committee, as the case may be :Provided that once a proposal is made by the Market committee, it shall not be withdrawn by it except for which reasons as may be approved by the Government.(2)The Board or the Market Committee shall not, without the previous sanction of the Government transfer any land which has been acquired for and vests in Board or the Market Committee under subsection (i) or divert such land to a purpose other than the purpose for which it has been acquired.
