Section 208(1) in The New Delhi Municipal Council Act, 1994
(1)Subject to the provisions contained in Chapter X, the Chairperson may-(a)acquire any land required for the purpose of opening, widening, extending or otherwise improving any public street or of making any new public street, and any building standing upon such land;(b)acquire in relation to any such land or building, all such land with buildings, if any, thereon as the Council may think expedient to acquire outside of the regular line, or of the intended regular line, of such street;(c)acquire any land for the purpose of laying out or making a public parking place.
