Section 330(2) in The M.P. Municipal Corporation Act, 1956
(2)The Commissioner may, at any lime, by a notice exhibited in any street or part of a street not maintained by the Corporation, give intimation of his intention to declare the same a public street, and, unless within one month next alter such notice is first exhibited the owner or the majority of owners of such street or such part of street, lodges or lodge objection thereto with the Corporation, the Commissioner may by a notice exhibited in such street or part, declare the same to be a public street vested in the Corporation.
