(1)the Board may close temporarily any public road, or part of a public road for the purpose of repairing such road, or for the purpose of constructing or repairing any sewer, drain, culvert or bridge, or for any other public purpose; or divert, discontinue or close permanently, any such road;Provided that the Board so closing any such road shall be bound to provide reasonable means of access for persons occupying holdings adjacent to such road;Provided also that the power to divert, discontinue or close permanently any road shall only be exercised by the Board at a meeting.
