Section 360 in The Calcutta Municipal Corporation Act, 1980
360. Setting forward of building to regular line of street. -
(1)If any building which abuts on a public street is in the rear of the regular line of such street, the Municipal Commissioner may, whenever it is proposed-(a)to rebuild such building, or(b)to alter or repair such building in such manner as will involve the removal or re-erection of such building, or portion thereof which abuts on such street, to an extent measured in cubic metre exceeding one-half of such building or portion thereof above the ground level, by an order as respects the rebuilding, alteration or repair of such building or portion thereof, permit or, with the approval of the Mayor-in-Council, require such building to be set forward to the regular line of such street.(2)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 the 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 Municipal Commissioner is erected along such line.
