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State of West Bengal - Section

Section 58 in New Town, Kolkata Development Authority Act, 2007

58. Power to take over streets.

(1)If any private street has been upgraded under section 56 and the majority of the owners of such street or the Owners of lands or building on such street express their consent in writing, the Development Authority shall declare the same to be a public Street.
(2)If the Development Authority decides for reasons to be recorded in writing, to take over a private street, whether upgraded or not, it may, not withstanding anything contained in this section, declare such street to be a public street.
(3)Upon a private street being declared by the Development Authority under sub-section (1) or sub-section (2), as the case may be, to be a public street, such private street shall vest in the Development Authority, free from all encumbrances, with effect from the date of such declaration.