Section 181 in The Chhattisgarh Municipalities Act, 1961
181. Power to declare private street a public street.
(1)A Council may, at any time, by a notice exhibited in any private street or part thereof give intimation of its intention to declare the same a public street, and unless within one month next after such notice is first exhibited, the owner or the majority of the several owners of such private street or a part of the street, lodges or bridge objections thereto with the Council, the Council may, by a notice exhibited in such street, or such part thereof, declare the same to be public street vested in the Council.(2)If the owner or in case there are more than one owner a majority of owners of any private street request in writing to the Council to declare such street to be a public street, the Council may declare it to be so and on such declaration such street shall vest in the Council and become a public street.(3)If inspite of the opposition of the majority of the owners of any private street, the Council considers it necessary to declare that a public street it may do so on paying a reasonable compensation, which shall be determined in accordance with the provisions of this Act, to the owners of the street.
