Section 24(1) in The Jammu and Kashmir Housing Board Act, 1976
(1)Whenever the 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 as required for any housing scheme included in the budget approved by the Board : and(b)that such lamps, lamp posts and other apparatus as the Municipality considers necessary for the lighting of such street 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 Government may declare the street to be a public street and the street shall thereupon vest in the Municipality and shall thenceforth be maintained, kept in repair, lighted and cleared by the Municipality.
