Section 221(2) in The City of Nagpur Corporation Act, 1948
(2)For the purpose of efficiently draining any building or land the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] 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] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], and(b)require such paving to be kept in proper repair.
