Section 9(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(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.']]
