Section 34(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)Whenever the State Government is satisfied -(a)that any street laid out or altered by the Board has been duly leveled, paved, metal led, flagged, channeled, severed and drained in the manner provided in the scheme sanctioned by the State Government under section 21; and(b)that such lamps, lamp-posts and other apparatus as the Gaon Sabha 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 conveniences have been duly provided in such street;the State Government may declare the street to be a public street, and the street shall there upon vest in the Goan Sabha and shall thereupon be maintained, kept in repair, lighted and cleaned by such Gaon Sabha.
