Section 91(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(1)Whenever any immovable property has to be acquired by a market committee or the Board, the same shall generally be acquired under the Land Acquisition Act, 1894 (Central Act I of 1894). Under special circumstances like necessity to complete a particular project within a stipulated time, the market committee or Board, as the case may be, may acquire the immovable property otherwise than under the Land Acquisition Act, 1894 (Central Act I of 1894).
