Section 223 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
223. conditions as the standing committee may lay down for such cases.
Setting back projecting building or wall.- (1) When any building or partthereof abutting on a public street is within a street alignment defined under section 221the Chief Commissioner may, whenever it is proposed,-(a)to rebuild such building or take it down to an extent exceedingone-half thereof above the ground level such half to be measured in cubicmeter; or(b)to remove, reconstruct or make any addition to any portion of
