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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(2) in Tamil Nadu State Housing Board Act, 1961

(2)The local authority concerned may, after receiving the notice from the Board under subsection (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 cleansed by the local authority.