(1)If it appears to the Board of Councilors that any public road or part thereof-(a)threatens the stability or security of any hillside or bank or any immovable property thereon, or(b)cannot, in consequence of its condition or its situation with reference to any adjacent hillside or bank, be efficiently maintained or repaired except at a cost which, in its opinion, is unreasonable,the Board of Councilors may, by public notice, declare such public road or part thereof to be absolutely closed after providing other reasonably sufficient means of access to holdings adjacent to such public road or part thereof, if no such means or access already exists.(2)From the date of any notice published under sub-section (1) in respect of any public road or part thereof, the Board of Councilors shall not be bound to maintain or repair such public road or part thereof, and the site thereof may be disposed of or otherwise dealt with in such manner as the Board of Councilors may determine :Provided that if the Board of Councilors determines to sell or to let on lease or otherwise transfer any part of the site as aforesaid which is adjacent to any private land or building, the owner of such land or building shall have prior right to buy or take on lease such part of such site at a reasonable rate and on such terms and conditions as the Board of Councilors may decide.
