Section 21(1) in Maharashtra Land Revenue Code, 1966
(1)Whenever it appears to the Collector that any public road, lane or path which is the property of the State Government or part thereof (hereinafter in this Section referred to as the Government road), is not required for the use of the public, the Collector may, by a notification published in the Official Gazette, make a declaration to that effect and state in such declaration that it is proposed that the rights of the public in or over such Government road (of which the situation and limits as far as practicable are specified) shall subject to the existing private rights, if any, be extinguished.
