Section 183(1) in The Chhattisgarh Municipalities Act, 1961
(1)A Council may, after giving not less than one month's notice of its intention so to do and having considered the objections, if any, received by it prescribe a line on each side of public street within the Municipal area to be called the regular line of the public street and may, from time to time in the like manner, prescribe a fresh line in substitution for the line so prescribed or any part thereof:Provided that no such regular line of public street shall be prescribed except with the previous sanction of the State Government:Provided further that if in the opinion of the State Government it is necessary to prescribe a regular line of a public street within the Municipal area and the Council has failed to prescribe the same in respect of such street so far, the State Government may, by a written requisition, require the Council to prescribe the same in respect of the said street within a period specified therein,
