(1)The Municipality may, with due regard to the minimum widths specified for various categories of streets including the footpaths abutting the same, define the regular line on one or both sides of any public street or portions thereof in accordance with the regulations made in this behalf and may, redefine at any time any such regular line :Provided that, before defining or re-defining, as the case may be, the Municipality shall, by public notice, afford a reasonable opportunity to the residents of premises abutting on such public street to make suggestions or objections with respect to the proposed defined or redefined line of the street and shall consider all such suggestions or objections, which may be made within one month from the date of publication of such notice :Provided further that the street alignment of any public street operative under any law in any part of the municipal area immediately before the commencement of this Act, shall be deemed to be a regular line, defined by the Municipality under this sub-section.
