299. Power to acquire lands and buildings for public streets and for public parking places.
- The Municipality may, subject to the other provisions of this Act, -(a)Acquire any land required for the purpose of opening, widening, extending or otherwise improving any public street, or of making a new one, together with any building standing upon such land;(b)Acquire, in relation to any land or building as aforesaid, such and with building, if any, thereon outside the regular line or the projected regular line of such public street; and(c)Acquire any land for the purpose of laying out or making a public parking place.
