Section 380(2) in The Orissa Municipal Corporation Act, 2003
(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 -(a)unless, one month at least before the meeting at which the matter is decided, a notice signed by the Commissioner has been put in the street or a part of a street which is proosed to be closed, informing the residents of the said proposal; and(b)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.
