222. Power to regulate line of buildings on public streets.
(1)Whenever the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] considers it expedient to define the general line of buildings on each or either side of any existing or proposed public street, it shall give public notice of its intention to do so.(2)Every such notice shall specify a period within which objections will be received.(3)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall consider all objections received within the specified period and may then pass a resolution defining the said line, and the line so defined shall be called "the regular line of the street".(4)Thereafter it shall not be lawful for any person to erect, re-erect or alter a building or part of a building so as to project beyond the regular line of the street, unless he is authorised to do so by a sanction granted under Section 180 or by a permission in writing (and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is hereby empowered to grant such permission) under this section.(5)Any owner of land who prevented by the provisions of this section from erecting, re-erecting or altering any building on any land may require the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to make compensation for any damage which he may sustain by reason of such prevention, and upon the payment of compensation in respect of any land situated within the regular line of the street such land shall vest in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(6)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the alteration or demolition of any building or part of a building erected, re-erected of altered in contravention of sub-section (4).
