Section 357(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may, with due regard to the minimum widths prescribed for various categories of streets including the footpaths abutting the same, define the regular line on one or both sides of any public street or portions thereof in accordance with the rules and the regulations made in this behalf and may, with the previous sanction of the Corporation, redefine at any time any such regular line:Provided that, before redefining such regular line, the Corporation shall, by public notice, afford a reasonable opportunity to the residents of premises abutting on such public street to make suggestions or objections with respect to the proposed redefinition and shall consider all such suggestions or objections which may be made within one month from the date of publication of such notice :Provided further that the street alignment of any public street operative under any law in any part of Calcutta immediately before the commencement of this Act shall be deemed to be a regular line defined by the Municipal Commissioner under this sub-section.
