Section 179 in The Chhattisgarh Municipalities Act, 1961
179. Powers regarding public streets, etc.
(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.(2)In laying out, making, turning, diverting, widening, opening, enlarging or otherwise improving any public street, the Council may, in addition to the land required for the carriage-way and foot-ways and drains thereof, acquire the land required for the construction of houses and buildings to form the said street and, subject to the provisions of Section 109, may sell and dispose of such additional land in perpetuity or on lease for a term of years, with such stipulation as to the class and description of houses and buildings to be created thereon as it may think fit.(3)If any person who has purchased or taken on lease the additional lands, subject to stipulations referred to in sub-section (2), fails to observe such stipulations he shall, without prejudice to any liability which he may have incurred under the agreement of sale or lease of the said land, be liable to be punished with a fine which may extend to five hundred rupees.(4)The President may close temporarily any public street or part thereof for the purpose of repairs or of constructing any sewer, drain, culvert or bridge or for any other public purpose.
