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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(s) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

(s)"public purpose" includes in the context of the Act(i) widening of roads, streets, lanes;(ii) shifting the alignment of roads, streets, lanes;(iii) erecting flyovers with or without clover leaves and slip down roads; (iv) erecting underpasses; (v) development of land owned by public authorities for some public projects; (vi)laying of water, or sewer pipe lines;(vii) erecting intermediate pumping stations for the services; (viii) any project related with public transport like BRTS, Metro, etc.; (ix) erection of Economically Weaker Section(EWS) Housing; (x) Creation Parks, Gardens and Recreational Area; (xi) Conservation of any eco system resource in that area and (xii) Any other development work taken by the local authority, the beneficiary of which will be the community at large.