304. Acquisition of rights of private persons to hold private market.
(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may require the rights of any person to hold a private market in any place and to levy fees therein and may, if necessary further acquire the land on which such market is situated.(2)The acquisition shall be made under the Land Acquisition Act, (Act 1 of 1894) and such rights shall be deemed to be land for the purposes of that Act.(3)On payment by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the compensation awarded under the said Act in respect of such property and any other charges incurred in acquiring it, the rights of such person to hold a private market and to levy fees, therein shall vest in the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
