Section 289(3) in The Mumbai Municipal Corporation Act, 1888
(3)With the sanction of the corporation the Commissioner may permanently close the whole or any part of a public street:Provided that such sanction of the corporation shall not be given unless, one month at least before the meeting at which the matter is decided, a notice signed by the Commissioner has been put up in the street or part of a street which it is proposed to close, informing the residents of the said proposal, nor until the objections to the said proposal, if any, made in writing at any time before the day of the said meeting, nave been received and considered by the corporation.
