383. Power of Municipality to regulate further construction of certain classes of buildings in particular streets or localities.
(1)A Municipality may give public notice of its intention to declare-(a)that in any street or portions of streets specified in the notice,-(i)continuous building shall be allowed ;(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall in respect of their architectural features, be such as the Municipality may consider suitable to the locality; or(b)that in any locality specified in the notice, the construction of only detached buildings shall be allowed; or(c)that in any street, portion of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character of buildings destined for particular uses shall not be allowed without the special permission of the Municipality.(2)No objection to any such declaration shall be received after a period of three months from the publication of such notice.(3)The Municipality shall consider all objections received within the said period and may modify or confirm the declaration and the modification shall not be so as to extend its effect.(4)The Secietary shall publish the declaration which shall take effect from the date of publication.(5)No person shall,after the date of publication of the declaration under sub-section(4) construct or reconstruct any building in contravention of such declaration.
