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[Cites 0, Cited by 0] [Section 299] [Entire Act]

State of Jharkhand - Subsection

Section 299(1) in Jharkhand Municipal Act, 2011

(1)If any private street has been leveled, paved, metalled, flagged, channeled, sewered, drained, conserved, and lighted to the satisfaction of the Municipal Commissioner or the Executive Officer, he may, or on the requisition of a majority of the owners of such private street, shall, declare such street to be a public street and, thereupon, the street shall vest in the municipality.