Section 207 in Chennai City Municipal Corporation Act, 1919
207. Acquisition of lands and buildings for improvement of streets.
(1)The commissioner may, subject always to such sanction as may be required under Chapter IV, acquire-(a)any land required for the purpose of widening, opening, extending or otherwise improving any public street, or of making any new public street, and the buildings, if any, standing upon such land;(b)any land outside the proposed street alignment, with the building, if any, standing thereupon which the council may consider it expedient to acquire.(2)Any land or building acquired under sub-section (1), clause (b), may be sold, leased or otherwise disposed of after public advertisement, and any conveyance made for that purpose may comprise such conditions as the [standing committee] [Substituted for 'central committee' Tamil Nadu Act 22 of 1971.] thinks fit as to the removal of existing building, if any, the description of the new building (if any) to be erected, the period within which the new building (if any) shall be completed and any other similar mutters.(3)[standing committee] [Substituted for 'central committee' Tamil Nadu Act 22 of 1971.] may require any person to whom any land or building is transferred under sub-section (2) to comply with any conditions comprised in the said conveyance before it places him in possession of the land or building.
