308. Setting forward of building to regular line of street.
- The Municipality may, upon such terms as it thinks fit, allow any building to be set forward for the purpose of improving the regular line of a public street and may require any building to be set forward in the case of reconstruction thereof or of a new construction.Explanation. - For the purposes of this section, a wall separating any premises from a public street, shall be deemed to be building; and it shall be deemed to be a sufficient compliance with permission or the requirement to set forward a building to the regular line of a street, if a wall of such materials and dimensions, as are approved by the Municipality, is erected along such line.
