Section 26 in The Darjeeling Gorkha Hill Council Act, 1988
26. Power to acquire, hold and dispose of property etc. to be subject to previous approval of Government. -
The power of the General Council to acquire, hold and dispose of property and to enter into contracts under section 4 shall be subject to the condition that in all cases of acquisition or disposal of immovable property, [the value of which exceeds rupees one crore or which is outside the hill areas,] [Words inserted by W.B. Act 3 of 1994.] the General Council shall obtain previous approval of the Government.
