Section 173(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)It shall be lawful for a Council -(a)to lay out and make new public streets, including tunnels, bridges, subways and other works subsidiary to public streets;(b)to widen open, extend or otherwise improve any pubic street or any work subsidiary to a public street;(c)to divert or close temporarily any public Street;(d)subject to the provisions of sub-section (2), to close any public street permanently.
