Section 362 in The Calcutta Municipal Corporation Act, 1980
362. Acquisition of remaining part of building and land after their portions within the regular line of street have been acquired. -
Where a land or building is partly within the regular line of a public street and the Municipal Commissioner is satisfied that the land remaining after the excision of the portion within such line will not be suitable or fit for any beneficial use, he shall, at the request of the owner, acquire such land in addition to the land within such line and such surplus land shall vest in the Corporation and shall be used or disposed of for such development purpose as may be ordered by the Mayor-in-Council.
