Section 296 in The Mumbai Municipal Corporation Act, 1888
296. Power to acquire premises for improvement of public streets.
(1)The Commissioner may, subject to the provisions of sections 90, 91 and 92 -(a)acquire any land required for the purpose of opening, widening, extending, or otherwise improving any public street or of making any new public street, and the buildings, if any, standing upon such land;(b)acquire in addition to the said land and the buildings, if any, standing thereupon, all such land with the buildings, if any, standing thereupon, as it shall seem expedient for the corporation to acquire outside of the regular line, or of the intended regular line, of such street;(c)lease, sell or otherwise dispose of any land or building purchased under clause (b).(2)Any conveyance of land or of a building under clause (c) may comprise such conditions as the Commission thinks fit, as to the removal of the existing building, the description of new building to be erected, the period within which such new building shall be completed and other such matters.Preservation of Regular Line in Public Streets
