Section 221(2) in The City of Nagpur Corporation Act, 1948
(2)For the purpose of efficiently draining any building or land the [Commissioner] may by notice in writing -(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or part owner of such buildings with such materials and in such manner as may be approved by the [Commissioner], and(b)require such paving to be kept in proper repair.
