Section 43 in New Town, Kolkata Development Authority Act, 2007
43. Vesting of public streets, parking terminals, squares, parks and gardens in the Development Authority.
(1)All public streets, bus, taxi or rickshaw stand or other parking or transportation terminals, squares, parks and gardens within the area of Now Town, Kolkata including the soil, sub-soil, side-drains, footpaths, pavements, stones and other materials, and all erections and trees provided therein shall vest in the Development Authority.(2)The State Government may, for reasons to be recorded in writing, by notification withdraw from the Development Authority any public street, square, park or garden, or transportation terminal and transfer the same for a limited period to any other agency for development or maintenance thereof in public interest.(3)The Chairman shall maintain a register in such form and in such manner showing a list of all public streets, parking or transportation terminals, squares, parks and gardens and other properties vested in the Development Authority including those transferred to other agencies under sub-section (2).
