Section 78(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)When any land is required for the purposes of this Act, the State Government may, on the request of the Board or a Committee, as the case may be, requiring it, proceed to acquire land under the provisions of the Land Acquisition Act 1894 and on payment by the Board or the Committee, as the case may be, of the compensation awarded under that Act and of all other charges incurred by the State Government on account of the acquisition, the land shall vest in the Board or the Committee, as the case may be.
