Section 211 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
211. Commissioner.
Powers of the Zonal Commissioner in respect of public streets,- (1)TheZonal Commissioner shall, from time to time, either suo moto or upon the request of theWard Committee cause all public streets vested in the Corporation to be levelled andrepaired; he may also from time to time widen, extend or otherwise improve any suchstreet for the safety of pedestrians.(2)The Zonal Commissioner may also, at any time, close the whole orany part of a public street vested in the respective zone:Provided that, before doing so, the Corporation shall by notice publish inthe manner specified by bye-laws give reasonable opportunity to the residentslikely to be affected by such closure to make suggestions or objections withrespect to such closure and shall consider all such suggestions or objectionswhich may be made within thirty days from the date of the publication of the said
