Section 182(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)After such work has been carried out by the persons served with a notice under clause (b) of sub-section (1) or as provided in sub-section (2) by the municipality at the expense of such persons and the owner of the street, the street or part thereof, in which such work has been done, may and on the requisition of the owner or owners of the major portion of the said street or part thereof or on the requisition of a majority of the persons served with a notice under clause (b) of sub-section (1), it shall be declared by a public notice to be put up therein by the municipality to be a public street and shall vest in the municipality.
