(1)If any private street has been upgraded under section 189 and the majority of the owners of such street or the owners of lands or buildings on such street express their consent in writing, the Board of Councilors shall declare the same to be a public street.(2)If a private street has been in existence for not less than twenty years and used by the people of the locality as a thoroughfare, the Board of Councilors may, notwithstanding anything contained in this section, declare such street to be a public street.(3)If the Board of Councilors decides, for reasons to be recorded in writing, to take over a private street, whether upgraded or not, it may, notwithstanding anything contained in this section, declare such street to be a public street.(4)Upon a private street being declared by the Board of Councilors under sub-section (1) or sub-section (2) or sub-section (3), as the case may be, to be a public street, such private street shall vest in the Municipality, free from all encumbrances, with effect from the date of such declaration.
