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The Delhi Municipal Corporation Act, 1957 Chapter XV Streets Construction, maintenance and improvement of streets 298. Vesting of public streets in the Corporation.- (1) All streets within Delhi which are or at any time become public streets, and the pavements, stones and other materials thereof shall vest in the Corporation: Provided that no public street which immediately before the commencement of this Act vested in the Union shall, unless the Central Government with the consent of the Corporation so directs, vest in the Corporation by virtue of this subsection. (2) All public streets vesting in the Corporation shall be under the control of the Commissioner and shall be maintained; controlled and regulated by him in accordance with the bye-laws made in this behalf. 1[(3) Notwithstanding anything contained in sub-sections (1) and (2), the Central Government may, by notification, direct that all or any of the functions of the Corporation or the Commissioner, in respect of public streets under this Act shall be performed by such authority as may be specified therein.] 1. Ins. by Act 67 of 1993, s. 97 (w.e.f. 1-10-1993).    |
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