Section 37(1) in The Rajasthan Housing Board Act, 1970
(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 as required for any housing schemes approved by the State Government under section 31:(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 conveniences have been duly provided in such street, it 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 local authority concerned.
