(1)The Corporation of Calcutta, on being satisfied that any road or thoroughfare vested in the Commissioners is not less than forty feet in width, and has been duly levelled, paved, metalled, flagged, channeled and severed, shall, at the request of the Commissioners declare such road or thoroughfare to be a "public street" as defined by the Calcutta Municipal Consolidation Act, 18882 (Ben. Act II of 1888); and thereupon the same shall become a public street and be from Time to time lighted, cleansed, watered and repaired by the Corporation of Calcutta.
