Section 180(1) in The Chhattisgarh Municipalities Act, 1961
(1)Where a Council considers that in any street not being a public street, or in any part of such street, within the Municipality, it is necessary for the public health, convenience or safety that any work should be done for the levelling, paying, metalling, flagging, channeling, draining, lighting or cleaning thereof, the Council may, by a written notice, require the owner or owners of the street and the owners of the several lands or buildings, fronting or adjoining the said street or abutting thereon, to carry out such work in such manner and within such time as may be specified in such notice.
