171. Power to acquire lands and buildings for public streets, public parking places and transportation terminals.
(1)The Board of Councilors may, subject to the other provisions of this Act, -(a)[require] [Substituted by the West Bengal Act 30 of 1994. w.e.f. 13.7.1994 for 'acquire'.] any land together with structure, if any, standing thereon [to be acquired] [Substituted by ibid, w.e.f. 13.7.1994 for 'required'.] for the purpose of opening, widening, extending or otherwise improving any public street, parking or transportation terminal, square, park or garden or of making a new one or for enforcing regular line of street;(b)[require] [Substituted by the West Bengal Act 30 of 1994; w.e.f. 13.7.1994 for 'acquired'.] in relation to any land or building as aforesaid, such land or building [to be acquired] [Substituted by ibid, w.e.f. 13.7.1994 for 'required'.] as the Board of Councilors may think expedient, outside the regular line or projected regular line of the public street as aforesaid.(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.(3)[ Where any land or building is required to be acquired under sub-section (1) or sub-section (2), the procedure laid down in section 77 shall apply.] [Inserted by the West Bengal Act 30 of 1994. w.e.f. 13.7.1994.]
