Section 217(2) in Haryana Municipal Corporation Act, 1994
(2)With the previous sanction of the Corporation, the Commissioner may permanently close the whole or any Part of a public street:Provided that before according such sanction the Corporation shall, by notice published in the manner specified by bye-laws, give reasonable opportunity to the residents likely to be affected by such closure to make suggestions or objections with respect to such closure and shall consider all such suggestions or objections, which may be made, within one month from the date of the publication of the said notice.
