Section 203 in The Maharashtra Municipal Corporations Act, 1949
203. Power of Commissioner in respect of public streets. - (1) The Commissioner shall from time to time cause all public streets vested in the Corporation to be levelled, metalled or paved, channelled, altered and repaired, as occasion shall require, and may also from time to time widen, extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered and may place and keep in repair fences and posts for the safety of pedestrians :
Provided that no widening, extension or other improvement of a public street, the aggregate cost of which will exceed five thousand rupees or such higher amount as the Corporation may from time to time fix shall be undertaken by the Commissioner unless or until such undertaking has been authorised by the Corporation.(2)With the sanction of the Corporation, the Commissioner may permanently close the whole or any part of a public street vested in the Corporation :Provided that such sanction of the Corporation shall not be given unless, one month at least before the meeting at which the matter is decided, a notice signed by the Commissioner has been put up in the street or part of a street which it is proposed to close, informing the residents of the said proposal, not until the objections to the said proposal, if any, made in writing at any time before the day of the said meeting have been received and considered by the Corporation.
