- The committee -(a)may lay out and make a new public street and construct tunnels and other works subsidiary thereto, and(b)may widen, lengthen, extend, enlarge, raise, or lower the level of or otherwise improve any existing public street vested in the committee, and(c)may close temporarily any public street or any part thereof for any public purpose, and(d)may turn, divert, discontinue or close any public street so vested, and(e)may provide within its discretion building sites of such dimensions as it deems fit, to abut on or adjoins any public street made, widened, lengthened, extended, enlarged, imposed, or the level of which has been raised or lowered by the committee under clauses (a) and (b) or by the State Government, and(f)subject to the provisions of any rule prescribing the conditions on which property may be acquired by the committee may acquire any land, along with the building thereon, which it deems necessary for the purpose of any scheme of work undertaken or projected in exercise of the powers conferred under the preceding clause, and(g)[ subject to the provisions of any rule prescribing the conditions on which property vesting in the committee may be transferred, may lease, sell or otherwise dispose of any property acquired by the committee under clause (f) ; or any land vesting in and used by the committee for a public street and no longer required therefor, and in so doing may impose conditions regulating the removal and construction of building upon it and the other uses to which such land may be put:] [Substituted by Punjab Act No. 3 of 1933.]Provided that land owned by proprietors other than the [Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall become the absolute property of the committee after it has continuously vested in the committee for use as a public street for a period of twenty five years : but that the possession of such land that ceases to be required for use as a public street before the expiry of twenty five years from the time that it became vested in the committee shall be transferred to the proprietor thereof, on payment by him of reasonable compensation to the committee for improvements of such land, and subject to such restrictions as the committee may impose on the future use of such land, and that should the proprietor be unable or unwilling to pay the amount of such compensation the committee may, subject to such conditions as it may deem fit sell the land, and shall pay to the owner the proceeds, if any, over and above the amount of such compensation which shall be paid into the municipal fund, or may dispose of it in such manner as it may deem fit.
