Section 21 in The Rajasthan Agricultural Produce Markets Act, 1961
21. Acquisition of land.
(1)If, at any time after a notification is issued under sub-section (1) of section 4, the State Government is of opinion that any land is needed for the purposes of the Act, the State Government may proceed to acquire it under the provisions of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953) or any other law for the time being in force. [Land thus acquired shall be deemed to have been acquired for a public purpose] [Added by section 11(a) of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.](2)When such land vests in the State Government, it shall be transferred by the State Government to the market committee, on payment by the market committee of the compensation awarded under the said Act or other law and of all other charges incurred by the State Government on account of the acquisition within such period and in such manner as the State Government may, by general or special order, determine and on such transfer, the land shall vest in the market committee.(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.]
