Section 206(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The Corporation shall from time to time with sanction of the [State] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] Government specify the minimum width for different classes of public streets according to the nature of the traffic likely to be carried thereon, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar considerations.
