Section 329 — Measures for lighting.

The Commissioner shall— (a) take measures for lighting in a suitable manner all such public streets and public places as may be specified by the Standing Committee; (b) procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose; (c) cause such lamps to be lighted by means of oil, electricity or such other light as the Standing Committee may determine.

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