Section 219 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
219. proportions as may be settled by the Zonal Commissioner.
Power to dispose of permanently closed streets.- (1) When any publicstreet is permanently closed under section 213, the corporation may dispose of the siteor so much thereof as is no longer required making due compensation to any personinjured by such closing.(2)In determining such compensation, allowance shall be made for anybenefit accruing to the same premises or any adjacent premises belonging to thesame owner from the construction or improvement of any other public street, ator about the same time that the public street, on account of which the
