Section 290 in Uttar Pradesh Municipal Corporation Act, 1959
290. Powers to declare private streets as public streets.
(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.(2)The Municipal Commissioner may, by public notice in writing put up in any part of a street which is not a public street and is not covered by sub-section (1), give intimation of his intention to declare the same a public street. Within two months after such notice has been so posted up the owner or owners of such street may lodge objections at the office of the Corporation against the notice. The Executive Committee shall consider the objections lodged and if it rejects them the Municipal Commissioner shall by further public notice posted up in such street or such part, declare the same to be a public street.
