Section 278(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)(a)On receipt of the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government the Commissioner shall forward to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government a declaration for notification stating the fact of such sanction and that the land proposed to be acquired by the Corporation for the purposes of the schemes is required for a public purpose;(b)The declaration shall be published in the Official Gazette, in the same manner as an order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government and shall state the limits within which the land proposed to be acquired is situated, the purpose for which it is needed, its approximate area, and the place where a plan of the land may be inspected.(c)The said declaration shall be conclusive evidence that the land is needed for a public purpose and the Commissioner shall, upon the publication of the said declaration, proceed to execute the scheme.
