Section 211(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)The Zonal Commissioner may also, at any time, close the whole orany part of a public street vested in the respective zone:Provided that, before doing so, the Corporation shall by notice publish inthe manner specified by bye-laws give reasonable opportunity to the residentslikely to be affected by such closure to make suggestions or objections withrespect to such closure and shall consider all such suggestions or objectionswhich may be made within thirty days from the date of the publication of the said
