Section 23(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(1)Whenever the State Government is satisfied,-(a)that any street laid out or altered by the Authority has been duly levelled, paved, metalled, fledged, channeled, sewered and drained as required for the housing and development scheme;(b)that such lamps, lamp posts, and other apparatus as the Local Authority concerned considers necessary for the lighting of such street as ought to be provided by the Authority have been so provided; and(c)that water and other sanitary conveniences have been duly provided in such street,it may declare the street to be a public street, and the street shall thereupon vest in the Local Authority concerned and shall thereafter be maintained, kept in repaired, lighted and cleaned by the Local Authority concerned.
