Section 344(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Whenever it is necessary or expedient for the purposes of The Transport Undertaking that the Transport Manager shall acquire any immovable property, such property may be acquired by the Transport Manager on behalf of the Corporation by agreement on such terms and at such rates or prices or at rates or prices not exceeding such maxima as shall be approved by the Transport Committee either generally for any class of cases or specially in any particular case.
