(1)The Board of Councilors may give public notice of its intention to declare-(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all building or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Board of Councilors may consider suitable to the locality; or(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached buildings or both or row-houses and that the and appurtenant to each such building shall be of an area not less than that specified in such notice; or(c)that the division or sub-division of building plots in a particular locality shall be of a specified size; or(d)that in any locality specified in the notice, the construction of more than a specified number of buildings on each acre of land shall not be allowed; or(e)that in any street, portion of street or locality specified in such notice, the construction of any one or more of the different classes of buildings like residential, commercial, business, assembly, mercantile, industrial, institutional, storage or hazardous buildings, shall not be allowed without the special permission of the Board of Councilors.
