Section 67 in The City of Nagpur Corporation Act, 1948
67. Acquisition of immovable property or easement by agreement. - (1) Whenever, it is provided by this Act that the [Commissioner] may acquire, or whenever it is necessary or expedient for any purpose of this Act that the [Commissioner] shall acquire, any immovable property, such property may be acquired by the [Commissioner] on behalf on the Corporation by agreement on such terms and at such rates or prices, or at rates or prices not exceeding such maxima, as shall be approved by the [Standing Committee]; either generally for any class of cases or specially in any particular case.
(2)Whenever under any provision of this Act the [Commissioner] is authorised to agree to pay the whole or any portion of the expenses of acquiring any immovable property, he shall do so on such terms, and at such rates or prices, or at rates or prices not exceeding such maxima, as shall have been approved by the [Standing Committee] :Provided that, no agreement for the acquisition of any immovable property under sub-section (1) or (2) at a price exceeding one thousand rupees shall be valid until such agreement has been approved by the Corporation.(3)The [Commissioner] may, on behalf of the Corporation, acquire by agreement any easement affecting any immovable property vested in the Corporation, and the provisions of subsections (1) and (2) shall apply to such acquisition.
