Section 203(2) in The New Delhi Municipal Council Act, 1994
(2)With the previous sanction of the Council, the Chairperson may permanently close the whole or any part of a public street:Provided that before according such sanction the Council shall by notice, published in the manner specified by bye-laws give reasonable opportunity to the residents likely to be affected by such closure to make suggestions or objections with respect to such closure and shall consider all such suggestions or objections which may be made within one month from the date of publication of the said notice.
