Section 37 in The Bihar State Housing Board Act, 1982
37. Transfer to Board for purposes of housing or improvement scheme or land vested in Local Authority.
(1)Whenever any building or land or any street or any part thereof, which is situated within the jurisdiction of a Local Authority and is vested in such Local Authority is included within the area of any housing or improvement scheme the Board shall issue notice accordingly to such Local Authority after obtaining the approval of the Government.(2)Where such Local Authority concurs, such building or land or any street or any part thereof, shall vest in the Board.(3)Where there is any dispute between the Board and such Local Authority the matter shall be referred to the Government and the Government shall after hearing the Board and the Local Authority concerned, decide the matter and decision of the Government shall be final.
