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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2) in The Bihar State Housing Board Act, 1982

(2)The Local Authority concerned may after receiving the notice from the Board under sub-section (1) declare the street to be a public street, and the street shall thereupon vest in the Local Authority, and shall henceforth be maintained, kept in repair, lighted and cleansed by the Local Authority.