Section 44 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
44.
When a Housing Estate has been developed by the Board the Board may require the local authority within whose limits such Housing Estate is situated to assume responsibility for the maintenance of all or any of the following amenities, namely:-(a)roads and paths, storm water drains, water supply and ancillary installations, street lighting and other services.(b)parks and open areas intended for recreation.(c)market, shopping centre, schools, community hall or any other amenity for common use on such terms and conditions as may be agreed between the Board and that local authority.
