Section 42(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)When any open space for purposes of ventilation or recreation has been provided for by the Board in executing any housing scheme it shall on completion be transferred to the local authority concerned, by resolution of the Board and shall thereupon vest in, and the maintained at, the expense of the local authority :Provided that the local authority may require the Board, before, any such open space in so transferred to enclose, level, turf, drain and layout such space and provide foot-paths therein and, if necessary, to provide lamps and other apparatus for lighting it.
