Section 343(4) in Kolkata Municipal Corporation Act, 1980
(4)Any street laid out or altered by the Board of Trustees for the Improvement of Calcutta or by any other statutory body shall vest or revest in the Corporation in accordance with the provisions of section 65 of the Calcutta Improvement Act, 1911 or if so directed by the State Government, in such other statutory body, as the case may be.
