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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2) in The Goa, Housing Board Act, 1968

(2)The local authority concerned may, after receiving 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 thenceforth be maintained, kept in repair, lighted and cleaned by the local authority.