Section 151(2) in The Gujarat Municipalities Act, 1963
(2)(a)Acquisition of land which is within the regular line of a street and open or occupied only by platforms etc. - If any land not vested in the municipality, whether open or enclosed, lies within the regular line of a public street, and is not occupied by a building other than a platform, verandah, step or other structure external to a main building the municipality, after giving the owner of the land not less than fifteen clear days' written notice of its intention or if the land is vested in Government, then with the permission in writing of the Collector, may take possession of the said land with its enclosing wall, hedge or fence, if any, and, if necessary, clear the same and the land so acquired shall thenceforward be deemed a part of the public street, and be vested in the municipality.(b)If any such land is occupied by a building and, in the opinion of the municipality, the projecting part of the building is an obstruction to the safe and convenient passage along the public street, the municipality may, for the purpose of removing the projecting part, proceed to acquire the land which lies within the regular line of the public street alongwith the superstructure thereon and the provisions of section 69 shall apply to such acquisition.
