(1)Whenever the Trust is of opinion that it is expedient for any purposes mentioned in section 31 to provide for the ultimate widening of any street by altering the existence alignments of such street to improved alignments to be prescribed by the Trust, but that it is not expedient immediately to acquire all or any of the properties lying within the propose improved alignments, the Trust, if satisfied of the sufficiency of its resources, may pass a resolution to that effect, and shall forthwith proceed to make a scheme to be called a "deferred street scheme" prescribing an alignment on each site of such street.(2)No person shall erect, add to or alter any building or wall so as to make the same project beyond the prescribed alignment of the street except with the written permission of the Trust.(3)The deferred street scheme shall provide for--(a)the acquisition of the whole or any part of any property lying within the prescribed street alignments ;(b)the re-laying out of all or any such property including the construction and re-construction of buildings by the Trust or by any other person and the formation and alteration of the street ;(c)the draining and lighting of the street so formed and altered.(4)The owner of any property included in a deferred street scheme may, at any time after the scheme has been sanctioned by the [State] [Substituted for 'provincial' by A. O., 1950.] Government, give the Trust notice requiring it to institute proceedings for the acquisition of such property before the expiration of six months from the date of such notice and the Trust shall acquire such property accordingly.(5)Before proceeding to acquire any property within the limits of the scheme other than property regarding which it has received a notice under sub-section (4), the Trust shall give six months' notice to the owner of its intention to acquire the property.(6)Upon the scheme being sanctioned by the [State] [Substituted for 'provincial' by A. O., 1950.] Government and notwithstanding anything contained in [the City of Corporation Act, 1948] [Substituted by M.P. Act, XIV of 1952, section 8.] [the Corporation or its Chief Executive Officer] [Substituted by M.P. Act, XIV of 1952, section 19.] shall not prescribe a regular line of the street within the limits of the scheme and any such regular line previously prescribed within such limits shall cease to be the regular line of the street.
