Section 278 in Uttar Pradesh Municipal Corporation Act, 1959
278. Power to acquire premises for improvement of public streets.
(1)The Municipal Commissioner may, subject to the provisions of this Act and the rules -(a)acquire any land required for the purpose of opening, widening, extending, diverting or otherwise improving any public street, bridge or sub-way or of making any new public street, bridge or sub-way and the buildings, if any, standing upon such land;(b)acquire in addition to the said land and the buildings, if any, standing thereon, all such land with the buildings, if any standing thereon, as it shall seem expedient in the public interest to acquire outside of the regular line, or of the intended regular line, of such streets;(c)lease, sell or otherwise dispose of any land or building acquired under clause (b).(2)The acquisition of land for providing, extending or improving a place for the parking of vehicles shall be deemed to be acquisition of land for the purpose of providing, extending or improving a public street.(3)Any conveyance of land or of a building under clause (c) of sub-section (1) may comprise such conditions as the Municipal Commissioner thinks fit, as to the removal of the existing building, the description of new building to be erected, the period within which such new building shall be completed and other such matters.
