Section 38(2) in The Gujarat Rural Housing Board Act, 1972
(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 panchayat concerned by resolution of the Board, and shall thereupon vest in and be maintained at the expense of the panchayat:Provided that the panchayat may require the Board before any such open space is so transferred to enclose, level, turf, drain and lay out such space and provided footpaths therein, and if necessary, to provide lamps and other apparatus for lighting it.
