Section 69 in The Gujarat Municipalities Act, 1963
69. Recourse to the Land Acquisition Act, 1894.
- When there is any hindrance to the permanent or temporary acquisition by a municipality upon payment of any land or building required for the purposes of this Act, the State Government may, after obtaining possession of the same for itself under the Land Acquisition Act, 1894 (I of 1894), vest such land or building in the municipality on its paying the compensation awarded and on its repaying to the State Government all costs incurred by the State Government on account of the acquisition.(6)Liabilities of Councillors, Officers and Servants
