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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1)(c) in The Rajasthan Urban Improvement Act, 1959

(c)that water and other sanitary conveniences have been duly provided in each street, the Municipal Board, after obtaining the assent of the Trust, or failing such assent, the assent of the State Government under sub-section (3), shall, by a written notice affixed in some conspicuous position in such street, declare the street to be a public street; and the street shall thereupon vest in the Municipal Board and shall thenceforth be maintained, kept in repair, lighted, and cleansed by the said Board.