Section 74 in Chennai City Municipal Corporation Act, 1919
74. Acquisition of property and interests therein.
- Subject to the provisions of section 80, the commissioner may, for the purposes of this Act, acquire on behalf of the corporation movable or immovable property within or without the city or any interests in such property:Provided that -(a)the commissioner shall be bound by any resolution of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] fixing terms, rates or maximum prices for a particular case or for any class of cases;(b)the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] shall be required for the exchange of any immovable property, for the taking of any property on lease for a term exceeding twelve months, or for the acceptance of any gift or bequest of property burdened by an obligation; and(c)the sanction of the council shall be required-(i)for the acceptance or acquisition of any immovable property, if the value of the property which it is proposed to accept, acquire or give in exchange exceeds one thousand rupees;(ii)for the taking of any property on lease for a term exceeding three years; or(iii)for the acceptance of any gift or bequest of property burdened by an obligation, if the value of such property exceeds one thousand rupees.
