Section 40 in The Bihar Agricultural Produce Markets Act, 1960
40. Acquisition of land for the Market Committee.
(1)If any land is required for the purpose of this Act, the Chief Commissioner may proceed to acquire it under the provisions of the Land Acquisition Act, 1894 (1 to 1894), or any other law for the time being in force.(2)The land shall vest in the Market Committee on payment by the Market Committee of the compensation awarded under the Land Acquisition Act, 1804 (1 to 1894), or any other law for the time being in force and of all other charges incurred by the Government on account of the acquisition.
