Section 21(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)[ The market committee shall not, without previous sanction of the State Government, sell, gift, mortgage, lease or otherwise transfer any land which has been purchased or taken on lease by it or which has been acquired for and vested in the market committee under sub-section (1) and sub-section (2) or utilise such land for a purpose other than for which it has been purchased, taken or lease or acquired.] [Inserted by section 11(b) of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.][21A. Disposal of movable or immovable property. - The market committee may, with the previous sanction of the State Government, sell, gift, mortgage, lease or otherwise transfer any movable or immovable property vested in the market committee.] [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]
