Section 55(2) in The Punjab Town Improvement Act, 1922
(2)When any open space for purposes of ventilation or recreation has been provided by the trust in executing any scheme under this Act, it shall, on completion, be transferred to the municipal committee by resolution of the trust and shall thereupon vest in and shall thenceforth be maintained, kept in repair, lighted and cleansed by the municipal committee :Provided that the municipal committee may require the trust, before any such open space is so transferred, to enclose, level, turf, drain and lay out space and provide footpaths therein and, if necessary, to provide lamps and other apparatus for lighting it.
