Section 179(1) in The Chhattisgarh Municipalities Act, 1961
(1)A Council may-(a)lay out or make new public street; or(b)widen, open, enlarge or otherwise improve any public street and construct tunnels and other works subsidiary to such streets; or(c)divert, discontinue or close permanently any public street; or(d)sell or lease the land forming such street or any part thereof or acquired for the purpose of forming such street, if not required for the purpose of such street or for any other purposes of this Act:Provided that no public street shall be discontinued, permanently closed or used for any other purposes without the previous sanction of the State Government.
