170. 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 :-(a)by the Mayor, the Chief Officer and Director, Local Government, in the case of a Municipal Corporation; and(b)by the President, the Chief Officer and Regional Deputy Director, Local Government in the case of a Municipal Council or a Nagar Panchayat,and prior approval of the Government shall be obtained before the making of such agreement.
