Section 190 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
190. Declaration of a street as a public street.
(1)A Kshettra Panchayat may at any time, and shall when required by a requisition under sub-section (3) of Section 184 by public notice posted up in any street that is not a public street, or in a part of such street, give intimation of its intention to declare the same a public street. Within two months next after such notice has been so posted up, the owner or owners of such street or such part of a street, or of a greater portion thereof may lodge objections addressed to the Kshettra Panchayat against the notice. The Kshettra Panchayat shall consider the objections lodged and if it rejects them, may, by further public notice posted up in such street or such part, declare the same to be a public street.(2)Any public notice required under sub-section (1) shall, in addition to being posted up in the street, be published in a local paper, if any, or in such other manner as the Kshettra Panchayat thinks fit.(3)The Zila Panchayat may also exercise the power conferred by this section in respect of a street or part of a street which it wants to include amongst district roads.
