Section 198 in The Delhi Municipal Corporation Act, 1957
198. Acquisition of immovable property by agreement.
- Whenever the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] decides to acquire any immovable property for the purpose of this Act, the Commissioner shall acquire such property on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] by agreement on such terms and at such price as may be approved by the Standing Committee.
