Section 179(1) in Karnataka Municipalities Act, 1964
(1)It shall be lawful for the municipal council to prescribe, with the sanction of the Government, a line on either side or both sides of any public street within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], and the municipal council may, from time to time, with the like sanction, prescribe a fresh line in substitution of any line so prescribed or for any part thereof:Provided that,-(a)at least one month previous to prescribing such line or such fresh line, as the case may be, the municipal council shall notify the same in the official Gazette and shall give public notice of it and it shall also put up special notice thereof in the street or part of the street for which such line or such fresh line is proposed to be prescribed and shall further give notice to the owners or occupiers of the lands affected by such alignment;(b)the municipal council shall consider any written objection or suggestion in regard to such proposal delivered at the office of the municipal council within such time as it may specify in such public or special notice; and(c)the municipal council shall prepare a map of the area comprised within the said line and the street concerned and a statement specifying the lands enclosed therein which shall be open for the inspection of the public.
