Section 205 in The Gujarat Provincial Municipal Corporations Act, 1949
205. 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, which shall vest in the Corporation;(c)construct bridges and sub-ways;(d)divert or turn an existing pubic street vested in the Corporation or a portion thereof.
