Section 39 in The Bihar State Housing Board Act, 1982
39. Power of Board to divert or close public street vested in it.
(1)The Board my divert, discontinue the public use of or, permanently close any public street vested in it or any part thereof.(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.(3)In determining the compensation payable to any person under sub-section (2) the Board shall make allowance for any benefit accruing to him from the construction, provision or improvement of any other public street at or about the same time the public street or part thereof, on account of which the compensation is paid, is discontinued or closed.(4)When any public street vested in the Board is permanently closed under sub-section (2), the Board may sell or lease out so much of the same as is no longer required.
