Section 270(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner may subject always to such sanction as may be required, 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 building if any, standing upon such land;(b)any land outside the proposed street alignment with the building if any, standing thereupon with the corporation may consider it expedient to acquire.
