Section 267(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner may, subject always to such sanction as may be required,-(a)lay-out and make new public streets;(b)construct bridges and sub-ways;(c)turn, divert, or with the special sanction of the corporation and the Government permanently close any public street or part thereof;(d)widen, open, extend or otherwise improve any public street.
