(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may-(a)lay out and make new public roads;(b)construct bridges and sub ways;(c)turn, divert or with the special sanction of the State Government permanently close any public road or part thereof; and(d)widen, open, extend or otherwise improve any public road.
