Section 38(1)(c) in The Gujarat Rural Housing Board Act, 1972

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1)(c) in The Gujarat Rural Housing Board Act, 1972

(c)that water and other sanitary conveniences have been duly provided in such street, the Government may declare the street to be a public street, and the street shall thereupon vest in panchayat and shall thenceforth be maintained, kept in repair, lighted and cleaned by the panchayat.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 38(1)(c) in The Gujarat Rural Housing Board Act, 1972