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[Cites 0, Cited by 2] [Section 62] [Entire Act]

Bengal Presidency - Subsection

Section 62(5) in Calcutta Improvement Act, 1911

(5)When any public street or square vested in the Board, or any part thereof, is permanently closed under sub-section (1), the Board may sell, or lease so much of the same as is no longer required.[63. Projected public streets]. - [(1) The Board may from time to time in regard to any area] -
(a)within the Calcutta Municipality, or
(b)in the neighbourhood of the said municipality,
make plans of -
(i)proposed public streets showing the direction of such streets, the street alignment and building line (if any), on each side of them, their intended width and such other details as may appear desirable, and
(ii)proposed public parks showing such details as may appear desirable.