11. Setting back or Building to building line or control line.
- Whenever any building or any part thereof erected before the appointed day referred to in section 8 lies betWeen the building line and the middle of a highway. the Highway Authority may, whenever any such building or part thereof has either entirely or in greater part been taken down, burnt down or fallen down, by notice require such building or part thereof. when re-erected, to be set back to the building fine or control line.
