Section 317(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Corporation may with the previous sanction of the Government permanently close the whole or any part of a public street :Provided that no such street or part thereof shall be closed unless for a period of not less than one month before the date of the meeting of the Corporation at which the matter is to be decided, a notice has been posted in the street or part thereof which it is proposed to close informing the residents of the proposal and until any objections to the proposal made in writing at any time before the day of the said meeting have been received and considered by the Corporation.
