Section 183(3) in The M.P. Municipalities Act, 1961
(3)On the regular line of the public street being prescribed under sub-section (1)-(i)no person shall, except in accordance, with the provisions of this Act, construct or reconstruct any building or portion thereof within such line;(ii)any open lands consisting of khandher lying within such line shall be deemed to be public street and shall vest in the Council.
