Section 311 in The City of Nagpur Corporation Act, 1948
311. Power to declare streets when metalled, etc. public streets. - (1) When any street has been levelled, metalled, tarred or asphalted, paved, made good, lighted, drained, channelled and flagged to the satisfaction of the [Commissioner] he shall, if so required by the persons liable for the greater part of the expenditure on such street, by notice put up in any part of such street, declare the same to be a public street. The said street shall l hereupon become a public street.
(2)The [Commissioner] may, at any time, by a notice exhibited in any street or part of a street not maintained by the Corporation, give intimation of his intention to declare the same a public street and, unless within one month next after such notice is first exhibited the owner of the majority of owners of such street or such part of street, lodges or lodge objections thereto with the Corporation, the [Commissioner] may by a notice exhibited in such street or part, declare the same to be a public street vested in the Corporation.(3)Any person aggrieved by a notice under sub-section (2) may appeal within thirty days from the date the notice is first exhibited, to the District Court of Nagpur, which shall give a reasonable opportunity of being heard to the appellant and the Corporation.(4)The provisions of Parts II and III of the Indian Limitation Act, 1908, relating to appeals shall apply to every appeal preferred under this section.
