Section 80 in The Gujarat Municipalities Act, 1963
80. Power to acquire and hold property for the purposes of the Act.
(1)A municipality may acquire and hold property both moveable and immovable, whether within or without the limits of the municipal borough.(2)All property of the nature specified in the clauses to this section, not being specially reserved by the State Government, shall be vested in and belong to the municipality, and shall, together with all other property of whatever nature or kind, which may become vested in the municipality, be under its direction, management and control, and shall be held land applied by it as trustee, subject to the provisions and for the purposes of this Act:-(a)All public town-walls, gates, markets slaughter-houses, manure and night soil depots.(b)All public streams, tanks, reservoirs, cisterns, wells, springs, acqueducts, conduits, tunnels, pipes, pumps and other water works; and all bridges, buildings, engines, works materials and things connected with or appertaining to such water works; and also any adjacent land, not being private property, appertaining to any public tank or well.(c)All public sewers and drains; all sewers, drains, tunnels, culverts, gutters and water-courses in, alongside or under any street, and all works, materials and things appertaining thereto; all dust, dirt, dung, ashes, refuse, animal matter, filth or rubbish of any kind collected by the municipality from the streets, houses, privies, sewers, cesspools or elsewhere.(d)All public lamps, lamp-posts and apparatus connected therewith, or appertaining thereto.(e)All lands and public buildings transferred to it by the Government by gift or otherwise, for local public purposes.(f)All public streets and the pavements, stones and other materials thereof and also all trees, erections, materials, implements and things provided for such streets:Provided that lands and public building transferred to the municipality by the State Government under clause (e), shall not, unless otherwise expressly provided in the instrument of transfer, belong by right of ownership to the municipality but shall vest in it subject to the terms and conditions of the transfer, and on the breach of any of the said terms or conditions the lands with all things attached thereto, including all fixtures and structures thereon and the public buildings shall revest in the State Government and it shall be lawful for the State Government to resume possession thereof.(3)Where any open site or waste, vacant or grazing land vesting in Government has been vested by Government in a municipality whether before or after the commencement of this Act, then it shall be lawful for the State Government to resume at any time such site or land, if it is required by it for any public purpose.(4)In the event of the resumption of any land, building or site under sub-section (2) or (3) by the State Government otherwise than only for a breach of a condition on which the same was held by the municipality, the municipality shall be entitled to compensation equal to the value of any improvement of such land, building or site by municipality and such value shall be determined in accordance with the provisions of the Land Acquisition Act, 1894 (1 of 1894).
