(c)that water and other sanitary conveniences ordinarily provided in a Municipality have been duly provided in such street, they shall report this fact to the Corporation; and it shall be the duty of the Corporation within three months from the date of receipt of such report, after such inquiry as it thinks fit to make either to declare the street to be a public street by written notice affixed in some conspicuous position in such street, whereupon such street shall vest in the Corporation and be maintained, kept in repair, lighted and cleared by the Corporation; or, if the Corporation is of opinion that certain works required to be done before such declaration may be made, to require the Board to complete such works:
