Section 241(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may, subject always to such sanction as may be required under Chapter IV, acquire-(a)any land required for the purpose of widening, opening, extending or otherwise improving any public street or of making any new public street, and the buildings, if any, standing upon such land;(b)any land outside the proposed street alignment, with the buildings, if any, standing thereupon which the council may consider it expedient to acquire.
