Section 146 in The Gujarat Municipalities Act, 1963
146. Power regarding public streets.
(1)It shall be lawful for a municipality to lay out and make new public streets; to construct tunnels and other works subsidiary to public streets; to widen, open, enlarge or otherwise improve, and to turn, divert, extend, discontinue or stop up any public street; and subject to the provision of sub-section (2), of section 65 to lease or sell any such land, theretofore used or acquired by the municipality for the purposes of such streets, as may not be required for any public street or for any other purposes of this Act:Provided that no proposal for permanently discontinuing any public street shall be sanctioned by a municipality unless one month at least before the meeting at which the proposal is decided, a notice signed by the Chief Officer has been put up on the notice board in the office of the municipality and in the street or part of a street which is proposed to be so discontinued informing the residents of the said proposal nor until the objections, if any, to the said proposal made in writing any time before the day of the said meeting have been received and considered by the municipality.(2)Acquisition of adjacent land to form street. - In laying out, making, turning, diverting, extending, widening, opening, enlarging or otherwise improving any public street, in addition to the land required for the carriage-way and foot-ways and drains thereof, the municipality may acquire the land required for the construction of houses and buildings to form the said street; and, subject to the provisions contained in subsection (2) of section 65, may sell and dispose of such additional land in perpetuity or on lease for a term of years with such stipulations as to the class and description of houses or buildings to be erected thereon as it may think fit.
