Section 273(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)On receipt of such notice the Commissioner shall forthwith report the matter to the Standing Committee and the said Committee shall then resolve whether in its opinion it is desirable to acquire the land set out in the notice or to withdraw from the proposal to acquire and shall communicate its resolution within two months to the Corporation which shall within one month after receipt thereof communicate to the Commissioner the decision of the Corporation in the matter, and thereupon the Commissioner shall forthwith in accordance with such decision, either proceed to acquire such land or shall give written notice to the owner that the proposal to acquire has been withdrawn.
