Section 25 in Assam Town and Country Planning Act, 1959
25. Acquisition of land within the line of street.
- If any private land whether open or enclosed lies, within the prescribed line of a public street and is not occupied by a building or, if a platform , verandah, steps, compound wall, hedge, or fence or other structure, is within the line of such street the Authority may, after giving the owner of the land or building a notice of the intention to do so, take possession of the said land with its enclosing wall, hedge or fence, if any, or of the said platform, verandah, steps, or such other structure as aforesaid or of the portion of the said platform, verandah, steps or other such structure as aforesaid which is within the prescribed line of the street.
