Section 55(1) in The Punjab Town Improvement Act, 1922
(1)Whenever the municipal committee is satisfied -(a)that any street laid out or altered by the trust has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the plans sanctioned by the State Government under this Act, and(b)that such lamps, lamp-posts, and other apparatus as the municipal committee deem necessary for the lighting of such street and as ought to be provided by the trust have been so provided, and(c)that water and other sanitary conveniences ordinarily provided in a municipality have been duly provided in such street,the municipal committee after obtaining the assent of the trust, or failing such assent, the assent of the State Government under sub-section (3), shall by notice, affixed in some conspicuous position in such street declare the street to be a public street, and the street shall thereupon vest in, and shall thenceforth be maintained, kept in repair, lighted and cleansed by the municipal committee.
