Section 343(3) in Kolkata Municipal Corporation Act, 1980
(3)The Corporation shall transfer to the Board of Trustees for the Improvement of Calcutta or to any other statutory body such public street, square or other land as the provisions of section 54 of the Calcutta Improvement Act, 1911 (Bengal Act No. 5 of 1911) require or the State Government may direct, as the case may be.
