67. Power of Calcutta Corporation to declare road or thoroughfare vested in Commissioners a public street.-
(1)The Corporation of Calcutta, on being satisfied that any road or thoroughfare vested in the Commissioners is not less than forty feet in width, and has been duly levelled, paved, metalled, flagged, channeled and severed, shall, at the request of the Commissioners declare such road or thoroughfare to be a "public street" as defined by the Calcutta Municipal Consolidation Act, 18882 (Ben. Act II of 1888); and thereupon the same shall become a public street and be from Time to time lighted, cleansed, watered and repaired by the Corporation of Calcutta.(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.
