- The Municipality may, at any time, -(a)Lay out and make new public streets; and(b)Construct bridges and sub-ways; or(c)Turn or divert any existing public street; or(d)Lay down and determine the position and direction of a street or streets in any part of the municipal are notwithstanding that no proposal for the erection or any building in its vicinity has been received; or(e)Declare any street, made and duly executed either under any scheme specified in section 371 or any development or improvement scheme in pursuance of the provisions of any law for the time being in force or by any other statutory body, to be a public street; or(f)Declare any private street to be a public street; or(f)Define the regular line of a street or streets.
