Section 207(2) in Chennai City Municipal Corporation Act, 1919
(2)Any land or building acquired under sub-section (1), clause (b), may be sold, leased or otherwise disposed of after public advertisement, and any conveyance made for that purpose may comprise such conditions as the [standing committee] [Substituted for 'central committee' Tamil Nadu Act 22 of 1971.] thinks fit as to the removal of existing building, if any, the description of the new building (if any) to be erected, the period within which the new building (if any) shall be completed and any other similar mutters.
