Section 175 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
175. Power to require repair etc., of private streets and to declare them as public streets.
(1)Where a Council considers that in any street not being a public street, or in any part thereof, within the municipal area, it is necessary for the public health, convenience or safety that any work should be done for the levelling, paving, metalling, flagging, channelling, draining, lighting or cleaning thereof, the Council may by written notice require the respective owners of the lands or buildings fronting, adjoining, or abutting upon such street or part thereof, to carry out such work in a manner and within a time to be specified in such notice.(2)After such work has been carried out by such owners, or as provided in section 328 by the Council at the expense of such owners, and if all land revenue payable to the State Government in respect of the land comprised in such street or part thereof has been paid, by such owners, the Council may, and on the joint requisition of the owners of such street or of the greater portion of such street, shall under the provisions of section 174 and in the manner prescribed in that section, declare such street to be a public street, and such street shall thereafter vest in the Council.(3)If the notice under sub-section (1) is not complied with and such work is executed by the Council as provided in Section 328, the expenses thereby incurred shall. be apportioned by the Council between such owners in such manner as it may think fit, regard being had, to the amount and value of any work already done by the owners or occupiers of any such lands or buildings.
