29. Vesting in the corporation, municipal council, municipal committee or other municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] of streets laid out or altered and open space provided by the Board under housing scheme [or land development scheme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.].
(1)Whenever the State Government is satisfied, -(a)that any street laid out or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the programme sanctioned by the State Government under section 20, and(b)that such lamps, lamp-posts and other apparatus as the corporation, the municipal council, the municipal committee or other municipal body, the [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], as the case may be, considers necessary for the lighting of such streets and as ought to be provided by the Board have been so provided, and(c)that water and other sanitary convenience have been duly provided in such street,the State Government may declare the street to be a public street, and the street shall thereupon vest in the corporation, municipal council, municipal committee or other municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], as the case may be.(2)When any open space for purposes of ventilation or recreation has been provided by the Board in executing any housing scheme [or land development scheme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.], it shall on completion be transferred to the local authority concerned, by resolution of the Board, and sh all thereupon vest in, and be maintained at the expense of, the local authority.(3)If any difference of opinion arises between the Board and the corporation, municipal council, municipal committee or other municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.] , [town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], in respect of any matter referred to in the foregoing provisions of this section, the matter shall be referred to the State Government whose decision shall be final.
