34. Vesting in the local authority of streets laid out or altered and open spaces provided by Board under housing schemes.
(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.(2)When any open space for the purposes of ventilation or recreation has been provided by the Board in executing any housing scheme, it shall on completion be transferred to the local authority concerned, by resolution of the Board, and shall 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 local authority 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.
