Section 224(2) in Haryana Municipal Corporation Act, 1994
(2)When any building or any Part thereof within the regular line of a public street falls down or is burnt down or is, whether by the order of the Commissioner or otherwise, taken down, the Government on the request of the Commissioner may acquire the portion of the land within the regular line of the street therefor occupied by the said building under the provisions of the Land Acquisition Act, 1894.
