Section 69(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may, on such terms and conditions as may be approved by it and with the prior approval of the State Government,-(i)acquire by agreement(a)any immovable property, and(b)any easement affecting immovable property;(ii)acquire any property by exchange; and(iii)hire or take on lease immovable property.
