Section 59(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)Whenever the Municipality is satisfied-(a)that any street laid out or altered by the Planning authority, has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the plans sanctioned by the State Government under Section 46;(b)that such lamps, lamp posts and other apparatus as the Municipality considers necessary for the lighting of such street and as ought to be provided by the Planning authority have been so provided; and(c)that water and other sanitary convenience ordinarily provided in the Municipal area have been duly provided in such street;the Municipality may, with the previous approval of the State Government and after informing the Planning authority of its intention to do so; by written notice affixed in some conspicuous position in such street, declare the street to be a public street; and the street shall, thereupon vest in the Municipality, and shall henceforth be maintained, kept in repair, lighted and cleansed by the Municipality.
