(1)The municipality may, subject to the other provisions of this Act, acquire -(a)any land together with structure including building, if any, standing thereon for the purpose of opening, widening, extending or otherwise improving any public street, parking or transportation terminal, square, park or garden or of making a new one or for enforcing the regular line of street,(b)any land or any structure including building as aforesaid, as the municipality may think expedient, outside the regular line or projected regular line of the public street as aforesaid, and(c)any land for the purpose of laying out, or making, a public parking place.
