Section 187(5) in The Asansol Municipal Corporation Act, 1990.
(5)Whenever it is proposed to repair, re-build, remove, construct or re-construct any building or portion thereof abutting on a public street in respect of which a building-line or street-alignment has been specified by an order, the Chief Executive Officer may give direction for setting back or or setting forward all such buildings or portions thereof in such manner as may be determined by regulation.
