55. Powers or Commissioners as to property within or without limits or Port.-
The Commissioners shall, for the purposes of this Act, have power to acquire and hold immovable or movable property, whether within or without the limits of the Port, by conveyance, gift, lease, assignment, or sale 2[from the Government], or any corporate body, or any registered joint-stock company or private person; and they shall also have power in meeting to lease or sell any immovable or movable property which may have become vested in or been acquired by them:Provided that no such sale, or other alienation or lease of any immovable properly for any estate or interest exceeding the term of 3[thirty years], shall be valid unless the sanction of the 4[Central Government] to such sale, alienation or lease shall have been first obtained.
