- The municipality or any other agency, as the case may be, may, at any time, -(a)layout and make new public streets, or(b)construct bridges or sub-ways, or(c)turn or divert any existing public street, or(d)lay down and determine the position and direction of a street or streets in any part of the municipal area notwithstanding that no proposal for the erection of any building in its vicinity has been received, or(e)declare any street, made and duly constructed under any scheme or any development or improvement scheme in pursuance of the provisions of any law for the time being in force or by any authority governed under any other law for the time being in force, to be a public street, or(f)declare any private street to be a public street.
