119. Power to regulates future construction of building.
(1)The Municipality may give public notice of its intention to declare Power to regulates future construction(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all building or any classes of building erected or re-erected after such notice shall in respect of their architectural features, be such as the Municipality may consider suitable to the locality ; or(b)that in any locality specified in such notice there shall be allowed the erection of only detached or semi-detached building or both or row-houses and that the land appurtenant to each such building shall be of an area not less than specified in such notice ; or(c)that the divisions or sub-division of building plots in a particular locality shall be of a specified size ; or(d)that in any locality specified in the notice, the construction of more than a specified number of building on each acre of land shall not be allowed ; or(e)that in any street or portion of street or locality specified in such notice, the construction of any one or more of the different classes of buildings like residential, commercial, business, assembly, mercantile, industrial, institutional, storage or hazardous buildings, shall not be allowed without the special permission of the Municipality.(2)The Municipality at a meeting shall consider all the suggestions or objections received within a period of three months of the publication of such notice, and shall finally publish the declaration to confirm,modify or rescind the declaration.(3)No person shall, after the date of publication of such declaration, erect or re-erect any building in contravention of such declaration.
