Section 39 in New Town, Kolkata Development Authority Act, 2007
39. Acquisition of property by Development Authority by agreement, exchange, lease, grant, etc.
(1)The Development Authority may, on such terms and conditions as may be approved by it, acquire by agreement-(a)any immovable property,(b)any easement affecting immovable property.(2)The Development Authority may also acquire a property by exchange on such terms conditions as may be approved by it.(3)The Development Authority may also hire or take on lease immovable property on such terms and conditions as may be approved by it.(4)The Development Authority may receive, any grant or dedication by donor, whether in the form of any income or any movable or immovable property, by which any obligatory function of the Development Authority may be benefited.(5)It shall be lawful for the Development Authority to be the beneficiary of any trust created under the Charitable and Religious Trusts Act, 1920 or the Indian Trusts Act, 1882.
