Section 398 in The Orissa Municipal Corporation Act, 2003
398. Right of owners to require streets to be declared public.
- If any street has been levelled, paved, metalled, flagged, channeled, sewered, drained, conserved and lighted under the provisions of Section 397 such streets shall, on the requisition of a majority of the owners referred to in Sub-section (1) thereof, be declared a public street.
