Section 234 in Haryana Municipal Corporation Act, 1994
234. Declaration of public streets.
(1)If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of section 233 the Commissioner may, and on the requisition of the majority of the owners referred to in sub-section (1) of that section shall declare such a street to be a public street and thereupon the street shall vest in the Corporation.(2)The Commissioner may, at any time, by notice fixed up in any street or Part thereof not maintainable by the Corporation, give intimation of his intention to declare the same a public street and unless within one month next after such notice has been so put up, the owner or any one of the several owners of such street or such Part of a street lodge objection thereto at the Corporation office, the Commissioner may, by notice in writing, put up in such street or such Part, declare the same to be a public street vested in the Corporation.
