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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1)(a) in The Bihar State Housing Board Act, 1982

(a)any such road or street laid out or altered by the Board has been duly levelled, metalled, flagged channeled, sewered, and drained in the manner provided in the Scheme sanctioned by the Board or the Government;