Section 283(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If a building or land is partly within the regular line of a public street and if the Municipal Commissioner is satisfied that the land remaining after the exclusion of the portion within the said line will not be suitable or fit for any beneficial use, he may, at the request of the owner, acquire such land in addition to the land within the said line and such surplus land shall be deemed to be a part of the public street vesting in the Corporation.
