Section 42(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)Whenever the State 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 in the manner provided in the programme; and(b)that such lamps, lamp-posts and other apparatus as the local authority concerned considers necessary for the lighting of such street and as ought to be provided by the Board have been so provided; and(c)that water and other sanitary convenience have been duly provided in such street;the State Government may declare the street to be a public street and the street shall thereupon vest in the local authority concerned, and shall thenceforth be maintained, kept in repair, lighted and cleaned by the said local authority.
