212. Power to require levelling, paving, etc. of a street.
- [(1) If any private street or part thereof is not levelled, paved, metalled, flagged, channelled, sewered, drained, conserved, or lighted to the satisfaction of the] [Substituted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by notice require the owners or occupiers of premises [or lands] [Inserted by U.P Act No. 26 of 1964.], fronting, or abutting such street or part thereof to carry out any work which in its opinion may be necessary and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, if it thinks fit, execute it and the expenses incurred shall be recovered from the owner or occupiers in default under Chapter VI according to the frontage of their respective premises [or lands] [Inserted by U.P Act No. 26 of 1964.] and in such proportion as may be settled by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(3)If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of the preceding sub-sections, such street shall, on the requisition of not less than three-fourths of the owners thereof, be declared a public street.
