Section 304 — Power to acquire lands and buildings for public streets and for public parking places.

Subject to the provisions contained in Chapter X, the Commissioner may (a) acquire any land required for the purpose of opening, widening, extending or otherwise improving any public street or of making any new public street, and any building standing upon such land; (b) acquire in relation to any such land or building, all such land with buildings, if any, thereon as 1 [ 2 [ the Corporation]] may think expedient to acquire outside of the regular line, or of the intended regular line, of such street; (c) acquire any land for the purpose of laying out or making a public parking place.

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