Section 345 in West Bengal Municipal Corporation Act, 2006
345. Reconstruction etc. of private road.
- If it appears to the Commissioner that any private road is so situated or is in such condition that it threatens the stability or security of any hillside or bank or any immovable property thereon, it may, by a notice in writing, require the owner of such private road,-(a)to reconstruct, regrade, divert, alter, or repair such private road, or(b)to construct a revetment for retaining wall on either side, or both sides, of such private road, or(c)to take such other measures as may be specified in the notice.
