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[Cites 0, Cited by 0] [Section 174(8)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(8)(a) in Karnataka Municipalities Act, 1964

(a)The Government, after consulting the municipal council shall, on being satisfied that any street formed by the Improvement Board has been duly levelled, paved, metalled, flagged, channelled, drained and sewered in the manner provided for in the plans of any improvement schemes and that such lamps, lamp posts and other apparatus as are in its opinion necessary for the lighting thereof and should be provided by the Board have been so provided, declare such street to be a public street, and such street shall thereupon vest or re-vest, as the case may be, in the municipal council and the municipal council shall thereafter maintain, keep in repair, light and cleanse such street.