Section 366 in Gauhati Municipal Corporation Act, 1971
366. Acquisition of remaining part of building and land after inclusion of the portion within a regular line of street have been acquired.
(1)Where a land or building is partly within the regular line of a public street and the Commissioner is satisfied that the land remaining after the inclusion of the portion within the said line will not be suitable or fit for any beneficial use, he may at the request of the owner acquire such land in addition to the land within the said line and such surplus land shall be deemed to be a part of the public street and shall vest in the Corporation.(2)Such surplus land may thereafter be utilised for the purpose of setting forward a building under Section 367.
