Section 51(2) in The Maharashtra Village Panchayats Act, 1959
(2)Subject to any conditions and restrictions imposed by the State Government under sub-section (1), and with the previous sanction of the Collector, a panchayat may discontinue or stop up any such public road of street vested in it by the State Government, but which is no longer required as a public road or street and any lease or sell any such land theretofore used for the purposes of such public road or street:Provided that at least one month before it is decided to stop up or discontinue such public road or street the Sarpanch shall, by notice signed by him and affixed in the part of the public road or street which it is proposed to discontinue or stop up and published in such other manner as is prescribed, inform the residents of the village of the said proposal, and consider any objections in writing made thereto. The notice shall indicate the alternative route, if any, which it is proposed to provide or which may already be in existence.
