11. Setting back of building beyond building lines.
- When any building or part thereof erected before the date of the publication of the notification under subsection (1) of section 8 is lying between the highway boundary and the building line, the Highways Authority may, whenever any such building or part thereof, either entirely, or in greater part, is taken down or burnt down or has fallen down, by notice, require the owner or occupier of such building or part thereof, when re-erected, to be set back to the building line or control line.
