Section 181(1) in The Chhattisgarh Municipalities Act, 1961
(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.
