Section 29(1) in The Orissa Housing Board Act, 1968
(1)Whenever the State Government are 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 sanctioned by the State Government under Section 20 ; and(b)that such lamps, lamp-posts and other apparatus as the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, considers necessary for the lighting of such streets 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 Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be.
