Section 290(2) in Uttar Pradesh Municipal Corporation Act, 1959
(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.
