Section 238(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may subject always to such sanction as may be required under Chapter IV, -(a)lay out and make new public streets;(b)construct bridges and sub-ways;(c)turn, divert, or with the special sanction of the council and the Government permanently close any public street or part thereof;(d)widen, open, extend or otherwise improve any public street;(e)lay out and make new public streets in areas covered by huts.
