29. Application of certain provisions to lands adjacent to the national highways.
- It shall be lawful for the competent authority to determine a building line and a control line outside the right of way of a national highway in the manner as may be, prescribed and the provisions contained in sections 6, 18, 19, 20, 21, 22, 31 and 35 of the Act shall mutatis mutandis apply to the land lying outside the right of way and within the control line of the national highway.
