(1)The Board of Councilors may, subject to the other provisions of this Act, -(a)[require] [Substituted by the West Bengal Act 30 of 1994. w.e.f. 13.7.1994 for 'acquire'.] any land together with structure, if any, standing thereon [to be acquired] [Substituted by ibid, w.e.f. 13.7.1994 for 'required'.] for the purpose of opening, widening, extending or otherwise improving any public street, parking or transportation terminal, square, park or garden or of making a new one or for enforcing regular line of street;(b)[require] [Substituted by the West Bengal Act 30 of 1994; w.e.f. 13.7.1994 for 'acquired'.] in relation to any land or building as aforesaid, such land or building [to be acquired] [Substituted by ibid, w.e.f. 13.7.1994 for 'required'.] as the Board of Councilors may think expedient, outside the regular line or projected regular line of the public street as aforesaid.
