Section 112(3) in The Manipur Municipalities Act,1994.
(3)After such work has been carried out by the owner or by the owners or on the failure of the owners to do so, by the Nagar Panchayat or the Council at the expenses of such owners the road 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 public notice put up, therein by the Nagar Panchayat or the Council to be a public road.
