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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1)(c) in Assam State Housing Board Act, 1972

(c)That water and other sanitary conveniences have been duly provided in such street, the State Government may declare the street to be a public street and the street shall there upon vest in the Corporation, Municipality or Mohkuma Parishad as the case may be, and shall thenceforth be maintained, kept in repair, lighted and cleaned by the Corporation, Municipality or Mohkuma Parisahd.