Section 102(1) in The Chhattisgarh Municipalities Act, 1961
(1)When any land, whether within or without the limits of a Municipality, is required for the purposes of this Act and the Council is unable to acquire it by agreement the State Government may, at the request of the Council proceed to acquire such land under the provisions of the Land Acquisition Act, 1894 (I of 1894); and, on the payment by the Council of the compensation awarded under the Act, and of any other charges incurred by the State Government in connection with the acquisition, the land shall vest in the Council.Explanation. - When any land is required for a new street, or for the improvement of an existing street, the Council may proceed to acquire, in addition to the land to be occupied by the street, the land necessary for the sites of the buildings to be erected on the sides to the street, and such land shall be deemed to be required for the purposes of this Act.
