Section 173 in Andhra Pradesh Municipalities Act, 1965
173. Power to dispose of permanently closed streets.
(1)When a public street is permanently closed under Section 172 the council may, with the sanction of the Government, dispose of the site or of so much thereof as is no longer required in such manner as may be approved by the Government, provided that due compensation is made to any person injured by such closing.(2)In determining such compensation, allowance shall be made for any benefit acuring to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street, at or about the same time that the public street, on account of which the compensation is paid, is closed.
