Section 21(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(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.]
