(1)The Highways Authority of any division may, by notification, in relation to any highway or any area in that division, where the construction or development of a highway is undertaken or proposed to be undertaken, fix -(a)the highway boundary , building line, or control line; or(b)the highway boundary and the building line; and(c)the building line and the control line:Provided that before the publication of the notification under this sub-section, a draft of the said notification shall be published inviting objections, if any, on the proposed fixation.
