Section 42 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
42. Vesting in local authority of streets laid out or altered and open space provided by Board under Housing Scheme.
(1)Whenever the State Government is satisfied-(a)that any street laid out or altered by the Board has been duly levelled, paved, metalled flagged, channelled, sewered and drained in the manner provided in the programme; and(b)that such lamps, lamp-posts and other apparatus as the local authority concerned 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 convenience have been duly provided in such street;the State Government may declare the street to be a public street and the street shall thereupon vest in the local authority concerned, and shall thenceforth be maintained, kept in repair, lighted and cleaned by the said local authority.(2)When any open space for purposes of ventilation or recreation has been provided for 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 the maintained at, the expense of the local authority :Provided that the local authority may require the Board, before, any such open space in so transferred to enclose, level, turf, drain and layout such space and provide foot-paths therein and, if necessary, to provide lamps and other apparatus for lighting it.(3)If any difference of opinion arises between the Board and the local authority concerned in respect of any matter referred to in the foregoing provision of this section, the matter shall be referred to the State Government whose decision shall be final.
