Section 298 — Vesting of public streets in the Corporation.

(1) 1 [(1) All streets within the jurisdiction of 2 [ 3 [the Corporation]] constituted under sub-section (1) of section 3 of the this Act which are or at any time become public streets, and the pavements, stones and other materials thereof shall vest in such Corporation: Provided that no public street which immediately before the commencement of the Delhi Municipal Corporation (Amendment) Act, 2011 vested in the Union, shall, unless the 4 [Government] with the consent of the concerned Corporation so directs, vest in such Corporation by virtue of this sub-section.] (2) All public streets vesting in 2 [ 3 [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. 5 [(3) Notwithstanding anything contained in sub-sections (1) and (2) , the 4 [Government] may, by notification, direct that all or any of the functions of 2 [ 3 [the Corporation]] or the Commissioner, in respect of public streets under this Act shall be performed by such authority as may be specified therein.]

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