Section 312 in The City of Nagpur Corporation Act, 1948
312. Power to construct or maintain public bridges.
- The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], when authorised by the Corporation in this behalf, may agree -(a)with any person to adopt and maintain any existing or proposed bridge, viaduct or arch and approaches as part of a public street, or as property vested in the Corporation; or(b)for the construction or alteration of any such bridge, viaduct or arch or for the purchase or acquisition of any adjoining land required for the foundation and support thereof, or for the approaches thereto, either entirely at the expense of such person or partly at the expense of the Corporation.
