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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Bengal Presidency - Subsection

Section 67(2) in Calcutta Port Act, 1890

(2)Corporation not to discontinue or stop up road or thorough for without consent of Commissioners.- It shall not be competent to the Corporation of Calcutta to discontinue or stop up any such road or thoroughfare, without the previous consent of the Commissioners; and the land occupied by any road or thoroughfare so discontinued or stopped shall vest in the Commissioners, and not in the Corporation of Calcutta.