Section 345(4)(c) in The Calcutta Municipal Corporation Act, 1980

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State of West Bengal - Subsection

Section 345(4)(c) in The Calcutta Municipal Corporation Act, 1980

(c)any other relevant matter referred to it by the Mayor-in-Council, aid, advise and assist the Mayor-in-Council in the following matters:-

(i)classification of public streets,

(ii)prescription of regular line of street,

(iii)regulation of abutting land uses,

(iv)designation of on-street parking areas,

(v)allocation of rights of way for underground utilities,

(vi)placement of street furniture,

(vii)placement of authorised fixtures on streets, such as electric and telegraph poles, post boxes, telephone junction boxes, sheds for trams and buses, milk booths, and the like,

(viii)opening of new public streets,-

(ix)permanent closure of existing public streets, and

(x)any other matter that may be referred to it by the Mayor-in-Council.

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State of West Bengal - Subsection

Section 345(4)(c) in The Calcutta Municipal Corporation Act, 1980