Section 297 in The City of Nagpur Corporation Act, 1948
297. Closing of public streets.
(1)The [Commissioner] [This word was substituted for the words 'Corporation' by Maharashtra 12 of 1998, Section 66(a).] may with the previous sanction of the [Corporation] [This word was substituted for the word 'Commissioner', by Maharashtra 12 of 1998, Section 66(b).] permanently close the whole or any part of the public street ;Provided that, no such street or part thereof shall be closed unless for a period of not less than one month before the date of the meeting of the Corporation at which the matter is to be decided, a notice has been posted in the street or part thereof which it is proposed to close informing the residents of the proposal and until any objections to the proposal made in writing at any time before the day of the said meeting have been received and considered by the Corporation.(2)When any public street or part thereof is permanently closed under sub-section (1), the site of such street, or of the part thereof which has been closed, may be disposed of, subject to the provisions of section 70, as land belonging to the Corporation.
