Section 172 in Andhra Pradesh Municipalities Act, 1965
172. Powers of municipal authorities.
(1)The council may--(a)lay out and make new public streets;(b)construct bridges and sub-ways;(c)turn, divert or with the special sanction of the Government permanently close any public street or part thereof;(d)widen, open, extend or otherwise improve any public street.(2)The owners and occupiers of any land or buildings which are acquired for, or affected by any such purposes shall be paid such reasonable compensation as may be determined by the executive committee.
