Section 145 in Greater Hyderabad Municipal Corporation Act, 1955
145. Powers of Corporation as to acquisition of property.
(1)The Corporation shall, for the purposes of this Act have power to acquire and hold movable and immovable property or any interest therein whether within or without the limits of the City.(2)[ Any immovable property which may be transferred to the Corporation by the Government shall be held by it subject to such conditions as may be imposed by the Government and shall be applied to such purposes as the Government may impose or specify when the transfer is made.(3)It shall be competent for the Government to resume any land transferred to the Corporation by the Government with or without a condition for resumption whether before or after the commencement of the Andhra Pradesh Municipal Laws (Amendment) Act, 1991 for utilization by the State Government or the Central Government or any authority under their control.] [For sub-section (2), sub-sections (2) and (3) substituted by Act No.11 of 1991.]
