(1)The Board of Councilors may, from time to time, prepare schemes and plans of projected public streets, showing the direction of such street, the street alignment and the building-line on each of them, their intended width, and such other details as may appear desirable. The provisions of section 172 shall, with all necessary modifications, apply to public streets projected under this section.(2)The width of such projected streets, inclusive of footpath, shall not be less than ten metres :Provided that -(a)the Board of Councilors may, for special reasons, reduce the requirement of width of any projected street; so, however, that the width of any such projected street shall not be less than six metres; and(b)the Board of Councilors may relax the requirement of width to any extent in case the projected street is, in effect, in widening of an existing street.
