(1)Whenever the State Government is satisfied, -(a)that any street laid down or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, severed and drained in the manner provided in the programme sanctioned by the State Government under section 24 or varied under section 27 or modified under section 29;(b)that such lamps, lamp-posts and other apparatus as the local authority considers necessary for the lighting of such street and as ought to be provided by the Board have been so provided; and(c)that water and other sanitary conveniences have been duly provided in such treet;the State Government may declare the street to be a public street, and the street shall thereupon vest in the local authority and shall thenceforth be maintained, kept in repair, lighted and cleaned by the local authority.
