Section 56(1) in The Calcutta Improvement Act, 1911
(1)When any building, or any street, square or other land, or any part thereof, has vested in the Board under section 54 or section 55, no municipal drain or waterwork therein shall vest in the Board until another drain or waterwork (as the case may be), if required, has been provided by the Board, to the satisfaction of the [Corporation of Calcutta] [Substituted by Ben. Act 1 of 1939.] or of the Commissioners of the Municipality constituted under the Bengal Municipal Act (Ben. Act. 15 of 1932), [1932] [Figures substituted by Ben. Act 1 of 1939.], as the case may be, in place of the former drain or work.
