Section 291 in The Mumbai Municipal Corporation Act, 1888
291. Power to make new public streets.
- The Commissioner, when authorised by the corporation in this behalf may at any time-(a)lay out and make a new public street;(b)agree with any person for the making of a street for public use through the land of such person, either entirely at the expense of such person or partly at the expense of such person and partly at the expense of the corporation, and that such street shall become, on completion, a public street;(c)declare any street made under an improvement scheme duly executed in pursuance of the provisions of the City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925, to be a public street] [Clause (c) was inserted by Bombay 13 of 1933, Section 34.].
