Section 173 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
173. Powers in respect of public streets.
(1)It shall be lawful for a Council -(a)to lay out and make new public streets, including tunnels, bridges, subways and other works subsidiary to public streets;(b)to widen open, extend or otherwise improve any pubic street or any work subsidiary to a public street;(c)to divert or close temporarily any public Street;(d)subject to the provisions of sub-section (2), to close any public street permanently.(2)Before any resolution to close any public street permanently is passed by the Council, the Chief Officer shall, by a notice put up in the street which is proposed to be closed permanently and also on the notice board in the municipal office, declare the intention of the Council to close the street permanently. The Council shall consider all objections to the said proposal made in writing and delivered at the municipal office within one month from the date of the publication of the notice under this sub-section before passing a resolution so to close the street permanently.(3)In laying out, making, turning, diverting, widening, opening, extending or otherwise improving any public street, in addition to the land required for the carriageway and foot-ways and drains thereof, the Council may acquire the land required for the construction of buildings to form the said street, and subject to the provisions of Section 92, 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 buildings to be erected thereon as it may think fit.
