Section 61(2) in Maharashtra Housing and Area Development Act, 1976
(2)Where any open space for purposes of ventilation or recreation has been provided by the Authority in executing any proposals, plan or project under this Act, the Authority may at its option by resolution transfer such open space to the local authority concerned on completion of the proposal, plan or project, and thereupon, such open space shall vest in, and be maintained at the expense of the local authority:Provided that, the local authority may require the Authority before any such open space is so transferred to enclose, level, turf, drain and layout such space and provide footpaths therein, and if necessary, to provide lamps and other apparatus for lighting it.
