220. Right of owner to require streets to be declared public.

If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of section 219, the Chairperson may, and on the requisition of a majority of the owners referred to insub-section

(1) of that section shall, declare such a street to be a public street and thereupon the street shall vest in the Council.