Section 39(2) in The Bihar State Housing Board Act, 1982
(2)Whenever the Board discontinues the public use of, or permanently closes, any public street vested in it or any part thereof, it shall, as far as practicable provide some other reasonable means of access in lieu thereof for the use by those entitled to the use of such street or part thereof and pay, reasonable compensation to every person who is entitled, otherwise than as a mere member of the public, to use such street or part as a means of access and has suffered damage from such discontinuance or closure.
