57. Bar to application of certain sections of the Calcutta Municipal Act, 1951, to streets vested in the Board. - (1) [Sections 350, 351, 362 and clause (c) of section 361 of the Calcutta Municipal Act, 1951] shall not apply to any street which is vested in the Board.
(2)[Rules 5 and 6 in Schedule XV to] the said Act shall not apply when any drain, pavement or surface referred to in the said [rule 5] is opened or broken up by the Board or when any public street is under construction by the Board.
