62. Power of Board to turn or close public street or square vested in them. -
(1)The Board may -(a)turn, divert, discontinue the public use of, or permanently close, any public street vested in them or any part thereof, or(b)discontinue the public use of, or permanently close, any public square vested in them, or any part thereof.(2)Whenever the Board discontinue the public use of, or permanently close, any public street vested in them or any part thereof, they shall pay reasonable compensation to every person who was entitled, otherwise than as a mere licensee, to use such street or part as a means of access and has suffered damage from such discontinuance or closing.(3)Whenever the Board discontinue the public use of, or permanently close, any public square vested in them, or any part thereof, they shall pay reasonable compensation to every person -(a)who was entitled, otherwise than as a mere licensee, to use such square or part as a means of access, or(b)whose immovable property was ventilated by such square or part, and who has suffered damage, -(i)in case (a), from such discontinuance or closing, or(ii)in case (b), from the use to which the Board have put such square or part.(4)In determining the compensation payable to any person under subsection (2) or sub-section (3), the Board shall make allowance for any benefit accruing to him from the construction, provision or improvement of any other public street or square at or about the same time that the public street or square or part thereof, on account of which the compensation is paid, is discontinued, or closed.(5)When any public street or square vested in the Board, or any part thereof, is permanently closed under sub-section (1), the Board may sell, or lease so much of the same as is no longer required.
