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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Bihar - Subsection

Section 233(2) in The Bihar Municipal Act, 2007

(2)The Municipality or any other agency, as the case may be, shall from time to time, cause all public streets vested in it to be levelled, metalled, paved, channelled, altered or repaired, and may widen, extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered or may place and repair fences and guard rails thereon for the safety of pedestrians.