Section 32(1) in Arunachal Pradesh Housing Board Act, 2014
(1)Whenever the State Government is satisfied, -(a)that any street laid out or altered by the Board has been duly leveled, paved, metaled, flagged, channeled, severed and drained in the manner provided in the scheme sanctioned by the State Government under section 22 or varied under section 25 or modified under section 27;(b)that such lamps, lamp-posts and other apparatus as the local authority considers necessary for the lighting of such street and as ought to be provided by the Board have been so provided ; and(c)that water and other sanitary conveniences have been duly provided in such street; the State Government may declare the street to be a public street, and the street shall thereupon vest in the local authority and shall thenceforth be maintained, kept in repair, lighted and cleaned by the local authority.
