49. Transfer of private street or square to trust for purposes of improvement scheme.
(1)Whenever any street, or square or a part thereof which is not vested in [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] is required for executing any improvement scheme, the Trust shall cause to be affixed, in a conspicuous place in or near such street, square or part, a notice signed by the Chairman--(a)stating the purpose for which the street, or square or a part thereof is required, and(b)declaring that the Trust will, on or after a date to be specified in the notice such date being not less than thirty days after the date of notice, take over charge of such street, square or part from the owner thereof ; and shall simultaneously send a copy of such notice to the owner of such street, square or part.(2)After considering and deciding all objections, if any, received in writing before the date so specified, the Trust may take over charge of such street, square or part from the owner thereof ; and the same shall thereupon vest in the Trust.(3)When the Trust alters or closes any street or square or part thereof which has vested in it under sub-section (2), it shall pay reasonable compensation to the previous owner for the loss of his right therein.
