Section 183(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Every person intending to layout or make a new street, shall give notice thereof in writing to the Chief Officer and shall furnish alongwith such notice plan and section showing -(a)the intended level, direction and width of the street;(b)the situation and the boundaries of any buildings or plots abutting on such street or likely to be served by such street;(c)the position of any public street or streets which the new street may have an access to;(d)the arrangement to be made for the levelling, paving metalling, flagging, channelling, draining, lighting, or cleansing of the street;and shall also furnish such other particulars as may be required by the bye-laws, if any, made in this behalf.
