Section 149(1) in The Gujarat Municipalities Act, 1963
(1)Every person intending to lay out or make any new street, shall give notice, in writing thereof to the Chief Officer and shall furnish plans and sections showing the intended level, means of drainage, direction and width of such street, and such other particulars as may be required by the by-laws in force in this behalf; and save as hereinafter provided, the level, means of drainage, direction and width of every such street shall be fixed or approved by the executive committee.
