Section 147(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Whenever the Commissioner is unable to acquire any immovable property under the last preceding section by agreement, the Government may, in their discretion, upon the application of the Commissioner, made with the approval of the Standing Committee and subject to the other provisions of this Act, order proceedings to be taken for acquiring the same on behalf of the Corporation, [in accordance with the provisions of the [Land Acquisition Act, 1894 (Central Act 1 of 1894)] [Substituted by Act No.14 of 1989.] as amended from time to time as if such property were land needed for a public purpose within the meaning of the provisions of the said Act.]
