Section 284 in Karnataka Municipal Corporations Act, 1976
284. Right of owners to require streets to be declared public.
- If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of section 283, such street shall, on the requisition of a majority of the owners referred to in sub-section (1) of that section, be declared a public street.
