Section 213 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
213. matters pertaining to streets that overlap two or more zones.
Power to make new public streets.-(1)The Zonal Commissioner may atany time with the previous sanction of the Chief Commissioner,-(a)lay out and make new public streets;(b)construct bridges and sub-ways;(c)turn or divert any existing public street for alignment of roads;(d)widen, open, extend or otherwise improve any public street; and(e)lay down and determine the position and direction of a street orstreets in any part of Bengaluru notwithstanding that no proposal for the erectionof any building in the vicinity has been received.(2)The Bengaluru Development Authority shall assist the Corporation incarrying out its functions.(3)Reasonable compensation shall be paid to the owners and occupiers ofany land or buildings which are acquired for or affected by any such purposes.(4)In determining such compensation, allowance shall be made for anybenefit accuring to the owner or occupier concerned from the construction or
