(1)If a majority of the owners of a private street or the owners of Municipality lands or buildings on such street express their consent in writing, the may take over Municipality may on such condition as it may determine declare the same to be a public street.(2)If a private street has been in existence for and used by the people of the locality as a thoroughfare, the Municipality may, notwithstanding anything contained in this section declare such street to be a public street.
