Section 210(2) in The New Delhi Municipal Council Act, 1994
(2)When any building or any part thereof within the regular line of a public street falls down or is burnt down or is, whether by the order of the Chairperson or otherwise, taken down, the Chairperson may forthwith take possession on behalf of the Council of the portion of the land within the regular line of the street therefor occupied by the said building and, if necessary, clear the same.
