Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(1)(c) in The Gujarat Housing Board Act, 1961

(c)that water and other sanitary conveniences have been duly provided in such street, the State Government may declare the street to be a public street and the street shall thereupon vest in municipal body [* * * * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 30(2).] and shall henceforth be maintained, kept in repair, lighted and cleaned by the municipal body [* * *] [The words 'or local board', were section 30(3).].