Section 91 in The Mumbai Municipal Corporation Act, 1888
91. Procedure when immovable property cannot be acquired by agreement.
(1)Whenever the Commissioner is unable to acquire any immovable property under the last preceding section by agreement [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, in their discretion, upon the application of the Commissioner, made with the approval of [the Improvement Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 42, (w.e.f. 23-4-1999).] [and subject to the other provisions of this Act] [These words were inserted by Bombay 13 of 1933, Section 18(b).] order proceedings to be taken for acquiring the same on behalf of the corporation, as if such property were a land needed for a public purpose within the meaning of the [Land Acquisition Act, 1870.] [See now the Land Acquisition Act, 1894 (I of 1894).](2)The amount of compensation awarded and all other charges incurred in the acquisition of any such property shall, subject to all other provisions of this Act be forthwith paid by the Commissioner and thereupon the said property shall vest in the corporation.
