Section 175 in Andhra Pradesh Municipalities Act, 1965
175. Power to specify building line and street alignment.
(1)The council may -(a)specify for any public street a building line or a street alignment or both;(b)from time to time, define a fresh line in substitution for any line so defined or for any part thereof:Provided that in either case--(i)at least one month before the meeting of the council at which the matter is decided, public notice of the proposal has been given and special notice thereof has also been put up in the street or part of the street for which such line is proposed to be defined, and(ii)the council has considered all objections to the said proposal made in writing and delivered at the municipal office not less than three clear days before the day of such meeting.(2)A register with plans attached shall be kept by the Commissioner showing all publicities in respect of which a building, lane or street alignment or both have been specified and such register shall contain such particulars as may appear to the Commissioner to be necessary and shall, at all reasonable times, be open for public inspection.
