295. Acquisition of lands and buildings for public streets, public parking places and transportation terminals.
(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.(2)Where any land or structure including building is required to be acquired under sub-section (1) and the municipality is satisfied that the remaining portion of the land will not be suitable or fit for any beneficial use to the owner, it shall, at the request of the owner, proceed for the acquisition of such remaining portion of the land also which shall, on acquisition, vest in the municipality.(3)Where any land or structure including building is required to be acquired under sub-section (1) or sub-section (2), the procedure for such acquisition as provided in this Act shall apply.
