Section 34 in Bihar Regional Development Authority Act, 1974
34. Power of Vice-Chairman to order work to be carried out or to corn out himself in default.
- If any private street or part thereof is not levelled paved, metalled, flagged, channelled, sewered, drained, conserved or lightened to the satisfaction of the Vice-Chairman he may by notice require the owners of such street or part thereof and the owners of the lands and buildings in front on or abutting on such stree or part thereof to carry out any work which in his opinion may be necessary, and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice the Vice-Chairman may, if he thinks fit, execute it and recover the expenses in curred thereon from the owners referred to in sub-section (1) in such proportion as may be determined by the Vice-Chairman as arrears of tax under this Act.
