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 57(1)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1)(c) in Nagpur Improvement Trust Act, 1936

(c)that water and other sanitary conveniences ordinarily provided [in the city] [Substituted by M.P. Act XIV of 1952, section 19.] have been duly provided in such street, the Trust may call upon [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] by a notice in writing, to take over the management of such street within a period specified in the notice, which shall not be less than one month and, on receiving such a notice, [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] shall, subject to the provisions of sub-section (3), by a written notice affixed in some conspicuous place in such street, declare the street to be a public street; and the street shall thereupon vest in [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] and shall thenceforth be maintained, kept in repair, lighted, and cleansed by [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.].