Section 224 in Haryana Municipal Corporation Act, 1994
224. 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 Government on the request of the Commissioner, may, whenever it is proposed to repair, remove, construct or re-construct or make any additions to, or structural alterations of any portion of such building which is within the regular line of the street by any order which he issues concerning the additions to rebuilding, construction, repair or alterations 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 burnt down or is, whether by the order of the Commissioner or otherwise, taken down, the Government on the request of the Commissioner may acquire the portion of the land within the regular line of the street therefor occupied by the said building under the provisions of the Land Acquisition Act, 1894.(3)Land acquired under this section shall be deemed to be a Part of the public street and shall vest in the Corporation.
