Section 43 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
43. Power to close public street or square. - (1) The Board may -
(a)turn, divert, discontinue the public use of, or permanently close, any street vested in it or part thereof; or(b)whenever the public use of, or permanently close, any square vested in it to or any part thereof.(2)Whenever the Board discontinues the public use of, or permanently closes, any street or square vested in it, or any part thereof, it shall pay such compensation as may be determined in accordance with the rules to any person who sustains specified damage by reason of such discontinuance or closure.(3)When any street or square vested in the Board, or any part there is permanently closed under sub-section (1), the Board may sell or clease so much of the same as is no longer required by it.
