Section 269(1) in Arunachal Pradesh Municipal Act, 2007
(1)If any privates street has been leveled, paved, metalled, flagged, channeled, sewered, drained, conserved, and lighted to the satisfaction of the Chief Municipal Executive Officer/Municipal Executive Officer, he may, or on the requisition of a majority of the owners of such private street, shall, declare such street to be a public street and, thereupon, the street shall vest in the Municipality.
