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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Bihar - Subsection

Section 240(1) in The Bihar Municipal Act, 2007

(1)If any private street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved, and lighted to the satisfaction of the Chief Municipal 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.