164. Power to regulate line of buildings on public roads and drains.
(1)Whenever a Board considers it expedient to define the general alignment of buildings on each either side of any existing or proposed public road or drain, it shall give public notice of its intention to do so.(2)Every such notice shall specify a period within which objections will be received, and a copy of such notice shall be sent to every owner of premises abutting on such road or drain who is registered in respect of such premises on the books of the municipality; provided that accidental failure or omission to serve such notice on any owner shall not invalidate proceedings under this section.(3)The Board shall consider all objections received within the specified period and may then pass a resolution defining the said alignment and the alignment so defined shall be called "the regular line" of the road or drain.(4)Every order made under sub-section (3) shall be widely published by beat of drum in the locality and a copy thereof affixed to the notice board in the office of the municipality.(5)Thereafter, it shall not be lawful for any person to erect, re-erect or alter a building or part of a building so as to project beyond the regular line of the road or drain unless he is authorized to do so by a sanction given under Section 174 or by a permission in writing under this section and the Board is hereby empowered to grant such permission.(6)Any owner of land who is prevented by the provision of this section from erecting reerecting or altering any building on nay land may require the Board to make compensation for any damage which he may sustain by reason of such prevention and upon the payment of compensation in respect of any land situated within the regular line of the road or drain such land shall vest in the Board.(7)The Board may by notice, require within a reasonable time the alteration or demolition of any building or part of a building erected, re-erected or altered in contravention of subsection (5).
