Section 346(1) in Kolkata Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 346] [Entire Act]

(1)The Mayor-in-Council shall classify all public streets in Calcutta in one or other of the following categories :

(a)category I arterial roads,

(b)category II sub-arterial roads,

(c)category III collector roads,

(d)category IV local roads,

(e)category V pedestrian pathways, and

(f)category VI footpaths.

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