Section 17 in Chhattisgarh State Rajmarg Adhiniyam, 2003
17. Setting back of building to building line or control line.
- If any building or any part thereof erected before the appointed day referred to in Section 14 lies between the building line and the middle of a highway, the Highway Authority may, whenever any such building or part thereof has either entirely or in greater part, been taken down, burnt down or fallen down by notice, require such building or part thereof, to be set back to the building line or control line.
