Section 305 in The Mumbai Municipal Corporation Act, 1888
305. Levelling and draining of private streets.
- If any private street be not levelled, metalled or paved, sewered, drained, channelled and lighted to the satisfaction of the Commissioner, he may, with the sanction of the [the Standing Committee] [These words were substituted for the words Member-in-Charge by Maharashtra 27 of 1999, Section 112, (w.e.f. 23-4-1999).], by written notice require the owners of the several premises fronting or adjoining the said street or abutting thereon to level, metal or pave, drain and light the same in such manner as he shall direct.
