Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (PUBLICATION OF NOTICE FOR STOPPAGE OR DISCONTINUANCE OF PUBLIC ROAD OR STREET) RULES, 1960 CONTENTS 1. Short title 2. Notice for stoppage or discontinuance of public road or street 3. Publication of notice BOMBAY VILLAGE PANCHAYATS (PUBLICATION OF NOTICE FOR STOPPAGE OR DISCONTINUANCE OF PUBLIC ROAD OR STREET) RULES, 1960 In exercise of the powers conferred by Section 176 of the Bombay Village Panchayats Act, 1958 (Bom III of 1959), and in supersession of all previous rules made in this behalf under any of the enactments repealed by Section 185 of the said Act, the Government of Bombay hereby makes the following rules, namely:- 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS (PUBLICATION OF NOTICE FOR STOPPAGE OR DISCONTINUANCE OF PUBLIC ROAD OR STREET) RULES, 1960 . 2. Notice for stoppage or discontinuance of public road or street :- The notice under the proviso to sub-section (2) of Section 51 of the Bombay Village Panchayats Act, 1958 of the proposal to discontinue or stop up any public road or street vested in a panchayat shall be in the Form appended hereto. 3. Publication of notice :- The notice referred to in rule 2 shall be published by affixing copy thereof at the office of the panchayat and the village chavdi and also at a conspicuous place in the village and in the case of panchayat for a local area comprising a group of revenue villages or hamlets of a revenue village, at a conspicuous place and the village chavdi (if any), in each of such villages or hamlets as may be determined by the Sarpanch. [A copy of the notice shall be sent to the Mamlatdar or Mahalkari, or as the case may be, Tahsildar or Naib-Tahsildar, the Block Development Officer of the Block concerned and also to the Collector of the district and the Chief Executive Officer of the zilla Parishad. Explanation:- For the purpose of this rule the expressions "Block" and "Block Development Officer' shall have the meanings respectively assigned to them in the Maharashtra Zilla Parishads and panchayat Samitis Act, 1961. Form of notice to be given by the Sarpanch under the proviso to sub-section (@) of Section 51. No.....Whereas it is proposed to discontinue or stop up the public road or street or portion thereof (name and description of the road or street or portion thereof) vested in the village Panchayat which no longer required as a public road or street and is to be used for the purpose of And whereas the alternative route (name and description of the route) is proposed to be provided; already in existence; Now, therefore, in pursuance of the proviso to sub-section (2) of Section 51 of the Bombay Village Panchayats Act, 1958 (Bom III of 1959) a notice is hereby given for the information of the residents of the village of the said proposal. Any objection which may be received by the undersigned or the Secretary of the village Panchayat from any person with respect of the said proposal within one month from the date of publication of this notice shall be considered by the village Panchayat. Sarpanch, Village Panchayat __________ Taluka____________________ District____________________ Dated the ____________day of____________19