Section 385 in Greater Hyderabad Municipal Corporation Act, 1955
385. Acquisition of the remaining part of building and land after their portions within a regular line of the street are acquired.
(1)If a building or land is partly within the regular line of a public street and if the Commissioner is satisfied that the land remaining after the excision 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 vesting in the Corporation.(2)Such surplus land may thereafter be utilised for the purpose of setting forward of building under section 386.
