Section 363 in Gauhati Municipal Corporation Act, 1971
363. Setting back building to regular line of street.
(1)If any part of a building abutting on a public street is within the regular line of that street, the Commissioner may, whenever it is proposed -(a)To repair, rebuild or construct such building or to take down such building to an extent exceeding one-half thereof above the ground level, such half to be measured in cubic meter, or(b)To repair, remove, construct or reconstruct or make any additions to, or structural alteration, of any portion of such building, which is within the regular line of the street;by an order which he issues concerning the additions to, rebuilding, construction, repair or alternations of such building, require such building to be set back to the regular line of the street.(2)When any building or any part thereof within the regular line of a public street falls down, or is whether by the order of the Commissioner otherwise taken down, the Commissioner may forthwith take possession on behalf of the Corporation of the portion of the land within the regular line of the street to therefore occupied by the said building and, if necessary, clean the same.(3)Land acquired under this section shall be deemed to be a part of the public street and shall vest in the Corporation.
