(1)The Board of Councilors may, at any time, give notice to the owner of any land or building of its intension to take possession of-(a)any land abutting on a public street upon which any portion of any building or wall projects beyond the front of the adjoining building or wall on either side; or(b)any land not covered by building (including land on which a building has collapsed or been demolished or burnt down) which is situated within a street alignment referred to in section 172.
