Section 90(1) in The Mumbai Municipal Corporation Act, 1888
(1)Wherever 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 [subject to the provisions of sub-section (3)] [These words were substituted for the portion beginning with 'on such terms' and ending with 'any particular case' by Maharashtra 34 of 1933, Section 6(a).].
