(1)A Municipality may give public notice of its intention to declare-(a)that in any street or portions of streets specified in the notice,-(i)continuous building shall be allowed ;(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall in respect of their architectural features, be such as the Municipality may consider suitable to the locality; or(b)that in any locality specified in the notice, the construction of only detached buildings shall be allowed; or(c)that in any street, portion of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character of buildings destined for particular uses shall not be allowed without the special permission of the Municipality.
