Section 357 in West Bengal Municipal Corporation Act, 2006
357. Construction, reconstruction, etc. of revetment, retaining wall, etc. on private land.
- The Commissioner may, at any time, for reasons to be recorded in writing, cause any revetment, retaining-wall or toe-wall to be constructed, reconstructed, enlarged, strengthened, altered or repaired on any private land immediately abutting upon any public road, drain, revetment or retaining-wall, and the expenses thereby incurred shall be shared by the Corporation with the owner of such private land in such proportion as the Commissioner may direct.
