Section 39(1) in The Gujarat Housing Board Act, 1961
(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 in the manner provided in the programme sanctioned by the State Government under section 29, and(b)that such lamps, lamp-posts and other apparatus as the municipal body [* * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 30(1).] considers necessary for the lighting of such street and as ought to be provided by the Board has been so provided, and(c)that water and other sanitary conveniences have been duly provided in such street, the State Government may declare the street to be a public street and the street shall thereupon vest in municipal body [* * * * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 30(2).] and shall henceforth be maintained, kept in repair, lighted and cleaned by the municipal body [* * *] [The words 'or local board', were section 30(3).].
