Section 57(2) in Nagpur Improvement Trust Act, 1936
(2)When any open space for purposes of ventilation or recreation has been provided by the Trust in executing any improvement scheme, it shall, on completion, be transferred to [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] by resolution of the Trust and shall thereupon vest in, and be maintained at the expenses of [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.]:Provided that [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] may require the Trust, before any such open space is so transferred, to enclose, level, drain and layout such space and provide footpaths therein.
