174. Notice to be given and sanction obtained before making a street.
(1)No person shall lay out or make or commence to lay out or make a street without the sanction of the committee.(2)Every person who intends to lay out or make a street shall give notice in writing to the committee of such intention.(3)Where a committee has issued an order under clause (b) of Section 175 no notice under sub-section (2) shall be deemed to be valid until the particulars required under such order have been furnished to the satisfaction of the committee.
