Section 284H(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The Commissioner may, with the approval of the State Government, by order extinguish any public right of way over land acquired by agreement under section 284, 284C or 284G, provided that an order intended to be made by the Commissioner under this sub-section shall be published along with a notice inviting objections. Simultaneously in the Official Gazette and in three or more newspapers circulating within the City and, if any objections thereto is made to the State Government before the expiration of six weeks from the publication thereof, the State Government shall not appoint the order until it has considered all such objections.
