Section 150(1) in The Gujarat Municipalities Act, 1963
(1)The Chief Officer shall subject to the approval of the municipality prescribe a line on each side of every public street within the municipal borough and may from time to time prescribe a fresh line in substitution for any line so prescribed or for any part thereof:Provided that-(a)at least one month previous to prescribing such line or such fresh line, as the case may be, the Chief Officer shall give public notice of the proposal and shall put up special notice thereof in the street or part of the street for which such line or such fresh line is proposed to be prescribed;(b)the Chief Officer shall comply with any orders passed by the municipality after considering any written objection or suggestion in regard to such proposal, delivered at the office of the municipality within such time as may be specified in such public or special notice:Provided further that the width of the street as per line once prescribed shall not be curtailed or that the line once prescribed shall not be shifted towards the centre of the street without the sanction of the Collector.
