238. Power to prescribe building line and road alignment.
- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may-(a)prescribe for any public road, a building line or road alignment or both;(b)from time to time define afresh line in substitution for any line so defined or for any part thereof :Provided that in either case-(i)at least one month before the meeting of the '[Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] at which the matter is decided, public notice of the proposal has been given and special notice thereof has also been put up in the road or part of the road for which such line is proposed to be defined, and(ii)the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] consider all objections to the said proposal made in writing and delivered at the Municipal office not less than three clear days before the day of such meeting.
