241. Setting building forward to improve line of public road.
- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may, upon such terms as it thinks fit, allow any building to be set forward for the purpose of improving the line of a public road and may by notice require any building to be so set forward in the case of reconstruction thereof or of a new construction.Explanation. - For the purpose of this section a wall separating any premises from a public road shall be deemed to be a building and it shall be deemed a sufficient compliance with permission or requisition to set forward a building to the road alignment if a wall of such material and dimension as are approved, by the Executive Officer erected alongwith the said line.
