174. Power to take possession of, and add to street, land situated within street alignment or covered by projecting buildings.
(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.(2)The Board of Councilors may come to an agreement with the owner, upon whom a notice under sub-section (1) has been given, to release such land for addition to street on condition of such relaxation in the enforcement of building regulations as the Board of Councilors may decide, and thereupon the building-line or street alignment referred to in section 172 may be enforced.
