Section 198 — Acquisition of immovable property by agreement.
The Delhi Municipal Corporation Act, 1957
Whenever 1 [ 2 [the Corporation]] decides to acquire any immovable property for the purpose of this Act, the Commissioner shall acquire such property on behalf of 1 [ 2 [the Corporation]] by agreement on such terms and at such price as may be approved by the Standing Committee.Open in Lexace · Ask the AI about this section
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