Section 78(1) in The M.P. Municipal Corporation Act, 1956
(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 of 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 [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], either generally for any class of cases or specially in particular case.
