(1)A council shall not acquire any immovable property unless he following conditions are satisfied, namely :(a)that the property, if intended for the construction of extension of buildings, roads, bridges, culverts and the like is approved by the Municipal Engineer as suitable for the purpose;(b)that the property, if it is intended for educational purposes, is approved by the District Inspector of Schools;(c)that the property, if it is intended for hospitals and dispensaries, is approved by the Civil Surgeon;(d)that in the cases of the lands acquired otherwise than under the Land Acquisition Act, 1894, a valuation is obtained from the Collector of the district and that no amount in excess of such valuation shall be paid without obtaining the specific approval of the Collector of the said district in that behalf;(e)that in the case of buildings, valuation and a certificate regarding structural stability are obtained from the Municipal Engineer and that no amount in excess of such valuation shall be paid without obtaining the specific approval of the Council; and(f)that in every case an encumbrance certificate is obtained from that registration office in respect of such property.(2)The deed transferring the property to the Council shall be in the form in Schedule I appended to these Rules.(3)The provisions of Sub-rules (1) and (2) shall not apply to a case where the Council has to purchase immovable property brought to sale in execution of a decree obtained by it.Transfer of Immovable Property
