233. Functions of Municipality in respect of public streets etc.
(1)Subject to the provisions of Section 10, the Municipality or any other agency, as the case may be, shall cause all public streets, parking areas, squares, sub-ways or over-bridges vested in it to be developed, maintained, controlled and regulated in accordance with the provisions of this Act and the Regulations made thereunder.(2)The Municipality or any other agency, as the case may be, shall from time to time, cause all public streets vested in it to be levelled, metalled, paved, channelled, altered or repaired, and may widen, extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered or may place and repair fences and guard rails thereon for the safety of pedestrians.
