Section 380(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Commissioner may, subject to the provisions of sections 146, 147 and 148:-(a)acquire any land required for the purpose of opening, widening, extending, diverting or otherwise improving any public street, bridge, or subway or of making any new public street, bridge or subway, and the buildings, if any, standing upon such land;(b)acquire in addition to the said land and the buildings, if any, standing thereupon, all such land with the buildings, if any, standing thereupon as it shall deem expedient for the Corporation to acquire outside of the regular line or of the intended regular line of such street;(c)lease, sell or otherwise dispose of any land or building purchased under clause (b).
