Section 196(4) in The Bombay Provincial Municipal Corporations Act, 1949
(4)If any such work is permanently closed either entirely or partially by the Commissioner, the site thereof, or of the portion thereof which is so closed, and the materials of the same may be disposed of as the property of the Corporation:Provided that if any such work which is permanently closed, either entirely or partially, was a gift to the public by some private person, the said site and material or the proceed of the sale thereof shall, unless by reason of their value being insignificant or for other sufficient reason the Corporation thinks fit to direct otherwise, be applied to or towards some local work of public utility bearing the name of such person, or to or towards any such local work which shall be approved by the Corporation and by the heirs or other representatives, if any, of the said person.
