Section 340(1) in West Bengal Municipal Corporation Act, 2006
(1)If it appears to the Commissioner that any public road or part thereof-(a)threatens the stability or security of any hillside or bank or any immovable property thereon, or(b)cannot, in consequence of its condition or its situation with reference to any adjacent hillside or bank, be efficiently maintained or repaired except at a cost which, in its opinion, is unreasonable.the Commissioner may, by a public notice, declare such public road or part thereof to be absolutely closed after providing other reasonably sufficient means of access to holdings adjacent to such public road or part thereof, if no such means or access already exists.
