Section 305 in The Chhattisgarh Municipal Corporation Act, 1956
305. Power to regulate line of buildings.
(1)If any part of a building projects beyond the regular line of a public street, either as existing or as determined for the future or beyond the front of immediately adjoining buildings the Corporation may-(a)if the projecting part is a verandah, step or some other structure external to the main building, then at any time; or(b)if the projecting part is not such external structure as aforesaid, then whenever the greater portion of such building or whenever any material portion of such projecting part has been taken down or burned down or has fallen down, require by notice either that the part or some portion of the part projecting beyond the regular line or beyond the front of the immediate adjoining building, shall be removed, or that such building when being rebuilt shall be set back to or towards the said line or front; and the portion of land added to the street by such selling back or removal shall henceforth be deemed to be part of the public street and shall vest in the Corporation :Provided that the Corporation shall make reasonable compensation to the owner for any damage or loss he may sustain in consequence of his building or any part thereof being setback.(2)The Corporation may, on such term as it thinks lit, allow any building to be set forward for the improvement of the line of the street.
