Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 16 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

16.

The allottee or hirer shall be liable to pay such charges, if any incurred by the Board on the maintenance of roads, water supply, drainage, street lighting and other services or amenities within a Housing Estate.