Section 367(1) in The Calcutta Municipal Corporation Act, 1980
(1)If any private street or part thereof is not levelled, paved, metalled, flagged, channelled, sewered, drained, conserved, or lighted to the satisfaction of the Municipal Commissioner, he may, by a written notice, require the owners of such street or part thereof and the owners of the lands and the buildings fronting or abutting on such street or part thereof to carry out any work which, in his opinion, may be necessary, and within such time as may be specified in such notice.
