Section 40(3) in The Goa Rehabilitation Board Act, 2006
(3)When any open space for the purpose of ventilation or recreation has been provided by the Board in executing any rehabilitation scheme, it shall, on the completion, be transferred to the local authority concerned by resolution of the Board and it shall thereupon vest in the said local authority and thereafter be maintained by that local authority at it's expense:Provided that the local authority may require the Board, before any such open space is so transferred, to enclose, level, turf, drain and layout such space and provide footpath therein, and, if necessary, to provide lamps and other apparatus for lighting it.
