Section 111 in The Manipur Municipalities Act, 1994.

111. Power to make roads.-

(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

(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, perman- ently closed or used for any other purposes without the previous sanction of the Government.

(2) In laying out, making, turning, diverting, widening, opening; enlarging or otherwise improving any public road, the Nagar Panchayat or the Council may, in accordance with the provisions of this Act, acquire land required for the carriage- way, footways and drains thereof.