(2)Where a land or building is [required to be] [Inserted by ibid. w.e.f. 13.7 1994.] acquired under sub-section (1) and the Board of Councilors is satisfied that the remaining portion of the land will not be suitable or fit for any beneficial use to the owner, it shall, at the request of the owner, [proceed for the acquisition, in addition, of] [Substituted by ibid, w.e.f. 13.7.1994 for 'acquire. in addition'.], such remaining portion of the land which shall, on acquisition, vest in the Municipality.
