Section 224(1) in Haryana Municipal Corporation Act, 1994
(1)If any Part of a building abutting on a public street is within the regular line of that street, the Government on the request of the Commissioner, may, whenever it is proposed to repair, remove, construct or re-construct or make any additions to, or structural alterations of any portion of such building which is within the regular line of the street by any order which he issues concerning the additions to rebuilding, construction, repair or alterations of such building, require such building to be set back to the regular line of the street.
