Section 183(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)Save as otherwise provided by or under this Act, the provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of public streets and the height of buildings abutting thereon, shall apply also in the case of new private streets referred to in sub-section (1); and all particulars referred to in that subsection shall be subject to the approval by the Council.
