Section 278(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may, subject to the provisions of this Act and the rules -(a)acquire any land required for the purpose of opening, widening, extending, diverting or otherwise improving any public street, bridge or sub-way or of making any new public street, bridge or sub-way and the buildings, if any, standing upon such land;(b)acquire in addition to the said land and the buildings, if any, standing thereon, all such land with the buildings, if any standing thereon, as it shall seem expedient in the public interest to acquire outside of the regular line, or of the intended regular line, of such streets;(c)lease, sell or otherwise dispose of any land or building acquired under clause (b).
