Section 37A(1) in The Bombay Land Revenue Code, 1879
(1)Whenever it appears to the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, section 4, Schedule] that any public road, lane or path which is the property of [the State Government] [These words were substituted for the words 'the Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] or part thereof, is not required for the use of the public the [State Government] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], may, by a notification published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], make declaration to such effect stating in such declaration that if is proposed that the rights of the public as well as of all individuals in or over any such road, lane or path, or part thereof, as the case may be, shall be extinguished. On the publication of such notification, the Collector shall, as soon as possible, cause public notice of such declaration to be given at convenient places on, or in the vicinity of, such road, lane or path, or part thereof, as the case may be. Such declaration and notice shall specify, as far as practicable the situation and limits of such road, lane or path, or part thereof, and shall invite objections to the aforesaid proposal.
