98. Power to prescribe building line and street alignment.
(1)If the Municipality considers it expendient to prescribe for any public street a building line or a street alignment, or both it shall give public notice of its intention to do so.(2)Every such notice shall specify a period within which objections will be received, and a copy of such notice shall be sent by post to every owner of, premises abutting on such street who is registered in respect of such premises on the books of the Municipality :(3)The Municipality shall consider all objections received within such period as it may fix in this behalf, and may then make an order prescribing a building-line or a street alignment or both.
