Section 296(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner may, subject to the provisions of sections 90, 91 and 92 -(a)acquire any land required for the purpose of opening, widening, extending, or otherwise improving any public street or of making any new public street, and the buildings, if any, standing upon such land;(b)acquire in addition to the said land and the buildings, if any, standing thereupon, all such land with the buildings, if any, standing thereupon, as it shall seem expedient for the corporation to acquire outside of the regular line, or of the intended regular line, of such street;(c)lease, sell or otherwise dispose of any land or building purchased under clause (b).
