219. Power to construct, improve and provide sites on public streets.
- A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)lay out and make a new public street and construct tunnels and other works subsidiary to the same; and(b)widen, lengthen, extend, enlarge or otherwise improve any existing public street if vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]; and(c)turn, divert, discontinue or close any public street so vested; and(d)provide within its discretion building sites of such dimensions as it thinks fit to abut on or adjoin any public street made, widened, lengthened, extended, enlarged or improved by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under clauses (a), (b) and (c) or by the State Government; and(e)subject to the provisions of any rule prescribing the conditions on which property may be acquired by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], acquire any land alongwith the buildings thereon, which it considers necessary for the purpose of any scheme or work undertaken or projected in exercise of the powers conferred by the preceding clauses; and(f)subject to the provisions of any rule prescribing the conditions on which property vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be transferred, lease, sell or otherwise dispose of any property acquired by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under clause (e) or any and used by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for a public street and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon, as to the period within which such new building shall be completed, and as to any other matter that it deems fit.
