Section 24(1)(c) in The Jammu and Kashmir Housing Board Act, 1976

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(c) in The Jammu and Kashmir Housing Board Act, 1976

(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 the Municipality and shall thenceforth be maintained, kept in repair, lighted and cleared by the Municipality.

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State of Jammu-Kashmir - Subsection

Section 24(1)(c) in The Jammu and Kashmir Housing Board Act, 1976