Section 340 in West Bengal Municipal Corporation Act, 2006
340. Absolute closing of public road.
(1)If it appears to the Commissioner 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 Commissioner may, by a 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 the public notice under sub-section (1) in respect of any public road or part thereof, the Corporation 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 Corporation may determine:Provided that if the Corporation 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 the 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 Corporation may decide.
