Section 52(2) in Telangana Town-Planning Act, 1920
(2)When any open space for purposes of ventilation or recreation has been provided by the trust in executing any scheme, it shall, on completion, be transferred to the municipal council by resolution of the trust and shall thereupon vest in, and be maintained at the expense of the municipal council:Provided that the municipal council may require the trust, before any such open space is so transferred to enclose, level, turf, drain and lay out such space and provide foot-paths therein, and, if necessary to provide lamps and other apparatus for lighting it.
