Section 61(1) in Maharashtra Housing and Area Development Act, 1976
(1)Whenever the State Government is satisfied-(a)that any street laid out or altered by the Authority has been duly levelled, paved, metalled, flagged, channelled, severed, and drained as required for any proposals, plans or projects included in the budget, and(b)that such lamps, lamp-posts and other apparatus as the Municipal Corporation, the Municipal Council or Zilla Parishad, as the case may be, considers necessary for the lighting of such street and as ought to be provided by the Authority have 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 the Municipal Corporation, Municipal Council or Zilla Parishad, as the case may be, and shall hence forth be maintained, kept in repair, lighted and cleaned by the Municipal Corporation, Municipal Council or Zilia Parishad.
