Section 111(1) in The Manipur Municipalities Act,1994.
(1)A Nagar Panchayat or as the case may be, a Council may-(a)layout or make new public road; or(b)widen open, enlarge or otherwise improve any public road and construct tunnels and other works subsidiary to such road; or(c)divert, discontinue or close permanently any public road; or(d)sell or lease the land forming such road or any part thereof, acquired for the purpose of such road or for any other purpose of this Act:Provided that no such public road shall be discontinued, permanently closed or used for any other purposes without the previous sanction of the Government.
