Section 91(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(3)In cases where the market committee or Board proposes to acquire any immovable property under the provisions of the Land Acquisition Act, 1894 (Central Act I of 1894), the market committee or the Board, as the case may be, shall comply with requirements of sub-clauses (i) and (ii) of clause (a) of sub-rule (2) and take further action under the Land Acquisition Act, 1894 (Central Act I of 1894). A Register of Land Acquisition in Form 60 shall be maintained by every market committee or the Board.
