Section 364 in Gauhati Municipal Corporation Act, 1971
364. Compulsory setting of building to regular line of street.
(1)Where any building or any part thereof is within the regular line of a public street and in the opinion of the Commissioner it is necessary to set back the building or part thereof to the regular line of the street he may by notice serve on the owner in accordance with the provisions of this Act, require him to show cause within the period as may be specified in the notice as to why such building or part thereof along with the land which is within the regular line of the street should not be acquired by the Commissioner on behalf of the Corporation.(2)If such owner fails to show cause as a required by sub-section (1), the Commissioner may proceed to acquire the property on behalf of the Corporation for the purpose.(3)Nothing in this section shall apply to building vesting in the Government.
