Section 292(5)(c) in The Bihar Municipal Act, 2007

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State of Bihar - Subsection

Section 292(5)(c) in The Bihar Municipal Act, 2007

(c)any other relevant matter referred to it by the Municipality, aid, advise and assist the Municipality in the following matters, namely:-

(i)classification of public streets and specification of width thereof,

(ii)prescription of regular line of street,

(iii)regulation of abutting land uses,

(iv)regulation of traffic,

(v)designation of on-street parking areas,

(vi)allocation of rights of way for underground utilities,

(vii)placement of street furniture,

(viii)placement of authorized fixtures on streets, such as electric and telegraph poles, post-boxes, telephone junction boxes, sheds for buses, and milk booths,

(ix)opening of new public streets,

(x)permanent or temporary closure of existing public streets,

(xi)declaring private streets as public streets, and

(xii)any other matter that may be referred to it by the Municipality.

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State of Bihar - Subsection

Section 292(5)(c) in The Bihar Municipal Act, 2007