Section 226 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
226. proportions as may be settled by the Commissioner.
Right of owners to require streets to be declared public.- If the Zonalcommissioner carries out work in accordance with section 225, he, with the requisition ofmajority of the owners can declare such a street to be a public street and thereupon the
