Section 106E(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Subject to the provisions of any bye-law the Kshettra Panchayat may either refuse to sanction any work of which notice has been given under section 47(d) or may sanction it absolutely or subject to-(a)any written direction that the Kshettra Panchayat deems fit to issue in respect of all or any of the matters mentioned in sub-head (f) of heading 'A' of sub-section (2) of section 106(a), or(b)any written direction requiring the set-back of the building or part of a building to the regular line of the street, prescribed under section 191, or in default of any regular line prescribed under that section to the line of frontage of any neighboring building or buildings.
