Section 343 in Kolkata Municipal Corporation Act, 1980
343. Vesting of public streets, squares, parks and gardens in the Corporation.
(1)All public streets, squares, parks and gardens in Calcutta including the soil, sub-soil, side-drain, footpaths, pavements, stones and other materials, and all erections, materials, implements, trees and other things provided therein shall vest in the Corporation :Provided that no public street, square, park or garden which immediately before the commencement of this Act vested in the Government, the Board of Trustees for the Port of Calcutta, or the Board of Trustees for the Improvement of Calcutta shall, unless so directed by the authority competent to take a decision in this behalf, vest in the Corporation by virtue of this sub=section.(2)The State Government may by notification transfer to or take over from the Corporation for a limited period for the purpose of proper maintenance or development of any public street, square, park or garden.(3)The Corporation shall transfer to the Board of Trustees for the Improvement of Calcutta or to any other statutory body such public street, square or other land as the provisions of section 54 of the Calcutta Improvement Act, 1911 (Bengal Act No. 5 of 1911) require or the State Government may direct, as the case may be.(4)Any street laid out or altered by the Board of Trustees for the Improvement of Calcutta or by any other statutory body shall vest or revest in the Corporation in accordance with the provisions of section 65 of the Calcutta Improvement Act, 1911 or if so directed by the State Government, in such other statutory body, as the case may be.(5)The Corporation shall maintain a register in such form and in such manner as may be prescribed and such register shall separately include a list of all public streets, squares, parks and gardens vested in the Corporation or in such other statutory bodies.(6)The Corporation may publish in such form and in such manner as may be prescribed the contents of such register for sale to the public.
