174A. Special provisions regarding streets belonging to Government.
- Notwithstanding anything contained in sections 172, 173 or 174 in clause (u) of section 188, and subject to any general or special order that the State Government may make in this behalf [if any street is vested in the State Government)] [Substituted for the words 'if any street, being the property of the Local Government and not having been transferred by it, vests in Local Government by Government of India Adaptation of Indian Laws) Order, 1937.] -(a)the committee, shall not, in respect of such street, grant permission to do any act the doing of which without the written permission of the committee is punishable under section 172 or section 173 or allow any building to be set forward under the provisions of sub-section (2) of section 174. except with the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government which may be given in respect of a class of cases generally or in respect of a particular case;(b)the committee shall, if so required by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, exercise the power conferred upon it by sub-section (2) of section 172 or sub-section (2) of section 173 or sub-section (1) of section 174 or clause (u) of section 188 or any bye-law made in exercise of the power conferred by clause (u) of section 188 in respect of any encroachment or overhanging structure on or over such street or any materials, goods or articles of merchandise deposited on such street or fence, post stall or scaffolding erected or set up in any such street or in respect of any building or part of a building which projects beyond the regular line of such street.
