Section 43(1) in The Bihar State Housing Board Act, 1982
(1)The Board may hand over any road or street to the Local Authority concerned after giving a month's notice, when-(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;(b)lamp posts necessary for the lighting of street have been provided by the Board; and(c)water and other sanitary conveniences have duly been provided in such streets.
