Section 23(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)When any open space for the purposes of ventilation or recreation has been provided by the Authority in executing any housing and development scheme, the Authority shall transfer such open space to the Local Authority concerned on completion of the scheme and thereupon such open space shall vest in and be maintained by 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 footpath therein and if necessary, provide lamps and other apparatus for lighting it.
