Section 55(1) in The Calcutta Improvement Act, 1911
(1)Whenever any street or square or part thereof which is not vested in the Board or in the Corporation or in the Commissioners of any Municipality constituted under the Bengal Municipal Act, [1932] [Figures substituted by Ben. Act 1 of 1939.], is required for executing any improvement scheme, the Board shall cause to be affixed in a conspicuous place in or near such street, square or part, a notice, signed by the Chairman, and(a)stating the purpose for which the street, square or part is required, and(b)declaring that the Board will, on or after a date to be specified in the notice, take over charge of such street, square or part from the owner thereof,and shall simultaneously send a copy of such notice to the owner of such street, square of part.
