Section 103 in Arunachal Pradesh Municipal Act, 2007
103. Acquisition of property by Municipality by agreement, exchange, lease, grant, etc.
(1)The Municipality may, on such terms and conditions as may be approved by it, acquire by agreement-(a)any immovable property, and(b)any easement affecting immovable property.(2)The Municipality may also acquire any property by exchange on such terms and conditions as may be approved by it.(3)The Municipality may also hire or take on lease immovable property on such terms and conditions as may be approved by it from time to time.(4)The Municipality may receive any grant or dedication by donor, whether in the form of any income or any movable or immovable property, by which the Municipality may be benefited in the discharge of any of its functions.(5)It shall be for the Municipality to be the beneficiary of any trust created under the Charitable and religious Trusts Act, 1920, or the Indian Trusts Act, 1882.
