Section 147(2) in The Gujarat Municipalities Act, 1963
(2)And to declare such street public. - After such work has been carried out by such owners or, as provided in section 239 by the municipality at the expense of such owners, the street or part thereof in which such work has been done may, and on the joint requisition of a majority of the said owners shall, be declared by a public notice, put up therein by the executive committee, to be a public street.
