29. Vesting in the Improvement Trust, Municipal Council, etc., of streets laid out or altered and open space provided by the Board.
(1)Whenever the State Government are 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 sanctioned by the State Government under Section 20 ; and(b)that such lamps, lamp-posts and other apparatus as the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, considers necessary for the lighting of such streets 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 Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be.(2)When any open space for purposes of ventilation or recreation has been provided 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 be maintained at the expense of the local authority :Provided that the local authority may require the Board before any such open space is so transferred to enclose, level, turf, drain and lay out such space and provide footpaths 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 Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, in respect of any matter referred to in the preceding sub-sections the matter shall be referred to the State Government whose decision thereon shall be final.
