Section 234(2) in Haryana Municipal Corporation Act, 1994
(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.
