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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2) in The Rajasthan Housing Board Act, 1970

(2)Whenever the Board discontinues the public use of or permanently closes, any public street or any part thereof, vested in it, it shall, as far as practicable, provide some other reasonable means of access to be substituted in lieu of the use by those entitled, of the street or part thereof.