301. Setting back buildings 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 Municipality may, whenever it is proposed-(a)repair, rebuild or construct such building or pull down such building to an extent, measured in cubic metre, exceeding one-half thereof above the ground level, or(b)repair, remove, construct or reconstruct or make any additions to, or structural alterations of, any portion of such building, which is within the regular line of the street, by order, as respects the additions to, or rebuilding, construction, repair or alterations of, such building, require such building to be set back to the regular line of such 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 reason of any order of the Municipality or otherwise, pulled down, the Chief Municipal Officer may forthwith take possession, on behalf of the Municipality, of the portion of the land within the regular line of the street heretofore occupied by such building and, if necessary, clear the same.(3)Any land acquired under this Section shall be deemed to be a part of the public street and shall be vested in the Municipality.
