Section 202 in The New Delhi Municipal Council Act, 1994
202. Vesting of public streets in the Council.
(1)All streets within New Delhi which are or at any time become public streets and the pavements, stones and other materials thereof shall vest in the Council:Provided that no public street which immediately before the commencement of this Act vested in the Union shall, unless the Central Government with the consent of the Council so directs, vest in the Council by virtue of this sub-section.(2)All public streets vesting in the Council shall be under the control of the Chairperson and shall be maintained, controlled and regulated by him in accordance with the bye-laws made in this behalf.
