Report No. 10
22. The Hyderabad Municipal Corporation Act, 1950 (36 of 1950)
Section 69 provides that the Commissioner shall acquire any immovable property on behalf of the Government by agreement on such terms and at such rates or prices or at rates or prices not exceeding such maxima as shall be approved by the standing committee either generally for any class of cases or specially in any particular case. Whenever the Commissioner is authorised to agree to pay the whole or any portion of the expenses of acquiring immovable property, he shall do so on such terms and at such rates or prices or at rates or prices not exceeding such maxima as shall be approved by the standing committee as aforesaid.
The Commissioner may, on behalf of the Corporation, acquire by agreement any easement affecting any immovable property vested in the Corporation and the aforesaid provisions shall apply to such acquisition.
Section 70 provides that whenever the Commissioner is unable to acquire immovable property by agreement, the Government may, subject to other provisions of this Act, order proceedings for acquisition as if it were required for public purpose within the meaning of the Land Acquisition Act, 1309 Fasli.