Section 37A(5) in The Bombay Land Revenue Code, 1879
(5)If the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964, section 4 Schedule] is satisfied after considering the record of the proceedings and the report, if any, made under sub-section (4), that the public road, lane or path, or part thereof specified in the notification under sub-section (1) is not required for the use of the public, a declaration shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws order in Council.] that all rights of the public as well as of individuals in or over such road, lane or path, or part thereof are extinguished; and all such rights shall thereupon be extinguished, and such road, lane or path, or part thereof shall be at the disposal of [the [Government] [The words 'the Crown' were substituted for the word 'Government', by the Adaptation of Indian Laws order in Council.]] with effect from the date of such declaration.
