116. Acquisition of immovable property by agreement.
- If a Municipality desires to acquire any immovable property for the purposes of the Act, such property may, if so directed by the Municipality, be acquired by agreement by the Chief Officer on behalf of the Municipality on such terms and at such price, as may be approved by the Municipality:Provided that the negotiation for the purpose of such agreement shall be made jointly: -By the Chairperson, the Chief Officer of a Municipal Council or a Town Council and the Officer of Local Government And prior approval of the Government shall be obtained before the making of such agreement
