Section 146(1) in The Gujarat Municipalities Act, 1963
(1)It shall be lawful for a municipality to lay out and make new public streets; to construct tunnels and other works subsidiary to public streets; to widen, open, enlarge or otherwise improve, and to turn, divert, extend, discontinue or stop up any public street; and subject to the provision of sub-section (2), of section 65 to lease or sell any such land, theretofore used or acquired by the municipality for the purposes of such streets, as may not be required for any public street or for any other purposes of this Act:Provided that no proposal for permanently discontinuing any public street shall be sanctioned by a municipality unless one month at least before the meeting at which the proposal is decided, a notice signed by the Chief Officer has been put up on the notice board in the office of the municipality and in the street or part of a street which is proposed to be so discontinued informing the residents of the said proposal nor until the objections, if any, to the said proposal made in writing any time before the day of the said meeting have been received and considered by the municipality.
