Section 118(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)The Union Committee may, subject to rules made by the [State] [Substituted by ALO.] Government under this Act, by written order,(a)direct, in accordance with a scheme approved by the District Board and sanctioned by the Commissioner, in respect of any village that no building with it is proposed to erect in such village, and no addition to any existing building therein, shall be placed in advance of any alignment to be prescribed by the Committee and demarcated on the ground,and(b)prescribe, in accordance with the said scheme, the space which shall intervene between each new building and between new buildings and any road in the village.
