(1)(a)The village panchayat may issue public notice of intention to declare in any area or areas mentioned in the notice, that, -(i)continuous building shall be allowed;(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall in respect of their architectural features, be such as the village panchayat may consider suitable to the locality; or(b)that in any locality specified in the notice, the construction of only detached building shall be allowed; or(c)that in any road portion of road or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character of buildings destined for particular use shall not be allowed without the special permission of the village panchayat.
