99. Restriction on erection of or additions to buildings or walls within street alignment or building line.
(1)No portion of any building or boundary wall shall be erected Restriction on or added to within such street alignment as the Municipality may decide.(2)No person shall erect or add to any building between a street walls within alignment and the building-line without first obtaining the permission of street alignment the Municipality to do so.(3)If the Municipality grants permission under sub-section (2) it may require the applicant to execute an agreement that he will remove or will not object to removal of the erection or addition at his cost.
