Section 64 in Tamil Nadu State Housing Board Act, 1961
64. Power of the Board to turn or close public street or square vested in it.
(1)The Board may-(a)turn, divert, discontinue the public use of, of permanently close any public street vested in it or any part thereof; or(b)discontinue the public use, of, permanents close any public square vested in it or any part thereof.(2)Whenever the Board discontinues the public use of or permanently closes any public street vestal in it or any part thereof, it shall pay reasonable compensation to every person who was, entitled otherwise than as a member of the public to use such street or part as means of access and has suffered damage from such discontinuance or closing.(3)Whoever the Board discontinues the public use, of or permanently close closes any public square vested in it or any part thereof it shill pay reasonable compensation to every person who was entitled otherwise than as a member of the public, to use such square or part as a means of access.(4)When any public street or square vested in the Board, or any part thereof, is permanently closed under sub-section (1), the Board may sell or lease so much of the same as is no longer required.
