Section 220 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
220. compensation is paid, is closed.
Acquisition of land and buildings for improvement of streets.- (1) Thechief Commissioner may subject always to such sanction as may be required, acquire,-(a)any land required for the purpose of widening, opening, extendingor otherwise improving any public street or of making any new public street,and the building if any, standing upon such land;(b)any land outside the proposed street alignment with the buildingif any, standing thereupon with the corporation may consider it expedient toacquire.(2)Any land or building acquired under clause (b) of sub-section (1) may besold, leased or otherwise disposed of, after public advertisement, and anyconveyance made for that purpose may comprise such conditions as the standingcommittee thinks fit as to the removal of the existing building, if any, thedescription of the new building (if any) to be erected, the period within which thenew building (if any) shall be completed and any other similar matters.(3)The standing committee may require any person to whom any land orbuilding is transferred under sub-section (2) to comply with any conditionscomprised in the said conveyance before it places him in possession of the land or
