Section 255 in West Bengal Municipal Corporation Act, 2006
255. Private street to be public street.
- If any private street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved, and lighted to the satisfaction of the Corporation, the Commissioner may, and, if the street is not less than six meters in width, on a requisition by a majority of the owners of the street, shall, declare such street to be a public street and, upon such declaration, such street shall vest in the Corporation.
