Section 290(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)When any private street has been levelled, metalled, flagged or paved, sewered, drained, channelled and made good to the satisfaction of the Municipal Commissioner he may and, upon the request of the owners or of any of the owners of such street, shall, if lamp-posts and other apparatus necessary for lighting such street have been provided to his satisfaction, declare the same to be a public street by notice in writing put up in any part of such street, and thereupon the same shall become a public street and vest in the Corporation as such:Provided that no such street shall become a public street, if, within one month after such notice has been put up, the owner of such street or the greater part thereof shall by notice in writing to the Municipal Commissioner, object thereto.
