Section 350 in The Calcutta Municipal Corporation Act, 1980
350. Power to make new public streets. -
The Municipal Commissioner may, at any time with the previous sanction of the Mayor-in-Council,-(a)lay out and make new public streets, or(b)construct bridges and subways, or(c)turn or divert any existing public street, or(d)lay down and determine the position and direction of a street or streets in any part of Calcutta, or(e)declare any street, made and duly executed either under an improvement scheme in pursuance of the provisions of the Calcutta Improvement Act, 1911 or by any other statutory body, to be a public street.(f)[ define the regular line of a street or streets.] [Clause (f) inserted by W.B. Act 13 of 1984.]
