Section 11(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(3)The local authority shall deliver possession of the land or building vesting in the market committee under sub-section (2) within a period of seven days from such vesting and on failure of the local authority to do so, within the period aforesaid the Collector shall take possession of the land or building and cause it to be delivered to the Market Committee.
